ADANI CEMENTATION LIMITED Vs. UNION OF INDIA

JUDGEMENT

(1.) Adani Cementation Limited, a Company incorporated under the provisions of the Companies Act, 2013 and a part of Adani Group, has approached this Court seeking issuance of writ of mandamus or any other writ/order or direction, directing the Respondents/Authorities to permit the Petitioner to carry out the work of construction of a berthing/captive jetty to facilitate transportation of cement, clinker and other raw material through waterways alongwith a conveyor corridor and an approach Road to the proposed cement grinding and fly ash/slag processing unit, a back up storage unit in Shahapur and Shahabaz in Raigad district for meeting the increasing need for cement of Mumbai Metropolitan Region.

(2.) We have heard the learned senior counsel Mr.Vikram Nankani for the Petitioner.

(3.) By consensus between the parties, we have taken up the Petition for final hearing at the stage of admission.