AMBUJA CEMENTS LTD Vs. STATE OF H.P.

JUDGEMENT

(1.) By way of instant petition, petitioner has prayed for following main reliefs:

(2.) Before reply, if any, could be received from the respondents, learned counsel representing the petitioner, on instructions, states that his client would be content and satisfied in case directions are issued to respondents to consider and decide the pending representation (Annexure P-16), whereby prayer has been made for reconsideration of orders dt. 28/6/2025 and 1/8/2025 passed by the Director of Industries, Government of Himachal Pradesh, thereby rejecting the claim of the petitioner for transport subsidy.

(3.) While putting in appearance on behalf of respondents, learned Additional Advocate General fairly states that respondents are not averse to aforesaid innocuous prayer made on behalf of the petitioner.