VEDANTA LIMITED Vs. UNION OF INDIA AND ORS.

JUDGEMENT

(1.) Heard Mr. Rafiq Dada, with Mr. R. G. Ramani, learned Senior Advocates, with Mr. Gopal Mundhra and Mr. P. Kakodkar, Advocates for the Petitioner and Ms. Asha Desai, learned Standing Counsel for the Respondents.

(2.) Rule. Rule is made returnable forthwith, with the consent of and at the request of the learned Counsel for the parties.

(3.) The Petitioner, by instituting this Petition, seeks the following reliefs :