GURUDATTA SUGARS LTD Vs. UNION OF INDIA

JUDGEMENT

(1.) RULE. Rule returnable forthwith so far as respondents No. 1 to 6 are concerned. Since the order we are proposing to pass in the present petition would not in any way adversely affect respondents No. 7 and 8, we have proceeded to hear and dispose of the petition finally.

(2.) MR. R. S. Apte, learned Counsel, appears and waives service of notice of rule on behalf of respondents No. 1 to 4. Mr. R. M. Patne, learned A. G. P. , appears and waives service of notice of rule on behalf of respondents No. 5 and 6.

(3.) THIS petition is filed for several reliefs prayed in the petition. It is, however, not necessary to enter into larger question. We may state that against cancellation and revocation of Industrial Enterpreneur Memoranda (IEM), the petitioners had approached this Court earlier by filing Writ Petition No. 5320 of 2002. In that petition, legality of certain orders was challenged inter alia on the ground that they had been passed against the petitioners in violation of principles of natural justice. The Division Bench by an order dated 1st October, 2002 upheld the said contention, set aside the orders and observed as under: