KANTILAL PAREKH Vs. UNION OF INDIA

JUDGEMENT

(1.) HEARD rival contentions. Perused record.

(2.) AT the outset, Mr. R. V. Desai, learned Sr. Counsel appearing for the Respondents raised a preliminary objection to the jurisdiction of this Court to hear and adjudicate this petition on the ground that no cause of action, arose within the jurisdiction of this Court. The learned Counsel appearing for the Respondent relied upon the decision in case of Union of India v. Adani Exports Limited reported in 2001 (134) E. L. T. 596 (S. C.) in support of his submission.

(3.) THIS contention sought to be raised has not been raised in the return or counter affidavit filed before this Court as back as in the month of February, 1989. This objection is being raised for the first time during the course of oral submission when this petition is being heard finally.