TATA INTERNATIONAL LIMITED Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Heard Sri Neha Panday, learned counsel for the petitioner and Sri P.Subash, learned Government Pleader for the respondents, apart from perusing the material available on record.

(2.) This Writ Petition is filed under Article 226 of the Constitution of India for the following relief:

(3.) According to the petitioner, it is a company and is a premier trading and distribution organization with a network of offices and subsidiaries spanning more than 29 countries in Africa, Europe, Middle East, Latin America and Asia and the petitioner is a member of the reputed business conglomerate the 'Tata Group' and trades in various minerals, metals, agricultural products in India and across the globe.