PRISM CEMENT LIMITED Vs. STATE OF M.P.

JUDGEMENT

(1.) Keeping in view the similitude of the factual matrix and the controversy of law involved this batch of writ petitions was heard analogously and is disposed of by this singular order. For the sake of clarity and convenience the factual matrix in W.P. No. 1860/2004 are exposited herein.

(2.) THE adjudication of the rights of the parties is the essential judicial function. Legislature has to lay down the norms of conduct or rules which will govern the parties and the transactions and require the Court t give effect to them:

(3.) IN a democracy governed by rule of law, the Legislature exercises the power under Articles 245 and 246 and other companion Articles read with the entries in the respective Lists in the Seventh Schedule to make the law which includes power to amend the law.