M. K. TRADERS Vs. UNION OF INDIA

JUDGEMENT

(1.) Rule returnable forthwith. Ms. Maithili Mehta, the learned Assistant Government Pleader, waives service of notice of Rule for and on behalf of the respondents nos. 2,3 and 4.

(2.) The respondent no. 1, although served with the notice issued by this Court, yet has chosen not to remain present before this Court either in, person or through an advocate and oppose this writ application.

(3.) By this writ application under Article 226 of the Constitution of India, the writ applicant has prayed for the following reliefs :