LARSEN AND TOUBRO LTD Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) ON this writ petition on 25th November 2011, notice was issued for final disposal of the writ petition at the stage of admission. Hence, Rule. The respondents waive service. By consent, rule is made returnable forthwith.

(2.) BY this writ petition under Article 226 and Article 227 of the Constitution of India, the petitioners are seeking a writ of certiorari or a writ, order or direction in the nature of certiorari or any other appropriate writ, order or direction to quash and set aside an order dated 16th July 2011 passed by the respondent No.2.

(3.) THE petitioner No.2 is wholly owned subsidiary of petitioner No.1 and is a Special Purpose Vehicle established by petitioner No.1 for implementing the Seawoods project. The petitioner No.3 is the Director of petitioner No.1.