AMBUJA CEMENTS LIMITED Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) I, had heard learned Senior Counsels for the respective parties at length and had closed the matter for judgment, whereupon the Counsel for parties having expressed their intention to file written notes of arguments in support of the oral submissions advanced the matter was kept for that purpose. Accordingly the respondents 1 to 3, have filed their written notes of arguments on 18/3/2020 and the petitioner has filed the same on 30/3/2020.

(2.) Certain events being material and admitted they are stated as under :

(3.) The basic crux of the arguments as advanced by Shri C. S. Kaptan, learned Senior Counsel for the petitioner, to challenge the impugned judgment, are as under :