UMIYA SAW MILL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Leave to correct the description of Respondent No.2. Correction be carried out forthwith.

(2.) Rule. Rule made returnable forthwith and heard finally by the consent of the learned Advocates for the respective sides.

(3.) A short issue is before us for adjudication, in the light of prayer clauses (B) and (C) put forth by the Petitioner/Saw Mill, as under :-