RATLAM WIRES PRIVATE LIMITED Vs. UNION OF INDIA

JUDGEMENT

(1.) ALL these writ petitions are being decided by a common order because these petitions are being decided on strictly question of law.

(2.) IN contest Sarvashri G. M. Chaphekar, sr. counsel instructed by SS Samvatsar, Masani, SM Kolhi with Sanjay Kolhi, AM Mathor, sr. counsel instructed by B. Pandya, AP Patankar, Ashutosh Upadhyay, have been heard for petitioners. Shri BG Neema, standing counsel for Union of India and other respondents have been heard in context with the record of writ petitions.

(3.) ALL these petitions are being heard at this stage by issuing rule and by consent, the rule returnable forthwith. By consent, all these writ petitions are taken up for hearing and final disposal, in the interest of justice.