GEV PROJECTS Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Sri V.V.Ravi Prasad, learned Senior Advocate, assisted by Sri Ajay Kumar, learned counsel for the petitioners; Sri T.V.P.Sai Vihari, learned counsel for the respondent No.2 and Sri B.V.Krishna Reddy, learned counsel for the respondent No.3.

(2.) With the consent of the parties counsels, the writ petition is being disposed of finally at this stage.

(3.) This writ petition under Article 226 of the Constitution of India has been filed for the following relief:-