M/S. GANGA CERAMICS PVT. LTD. Vs. STATE OF U.P. AND OTHERS
LAWS(SC)-2015-2-166
SUPREME COURT OF INDIA (FROM: ALLAHABAD)
Decided on February 05,2015

M/S. Ganga Ceramics Pvt. Ltd. Appellant
VERSUS
State of U.P. and others Respondents

JUDGEMENT

- (1.) These appeals are directed against the final judgment and order passed by the High Court of Judicature at Allahabad in C.M.W.P. No.36918 of 2008 and C.M.W.P. No.255773 of 2009, dated 04.09.2009.
(2.) Shri Mahabir Singh, learned senior counsel for the appellant, at the time of hearing of these appeals, would restrict his submissions to a smaller issue, namely that the representation dated 26.06.2010 filed by the appellant-herein pursuant to the public notice issued by the respondent-authority has not been considered despite of a long lapse of time. Therefore the learned senior counsel for the appellant would make a request to this Court to direct the respondent-authorities to consider the said representation, in accordance with law.
(3.) Shri Ravindra Kumar, learned counsel for the respondent-authorities would submit that the said representation so filed by the appellant, if not considered already, would be considered in four months' time.;


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