Markandey Katju, J. - (1.) This appeal has been filed against the impugned judgment of the Delhi High Court dated 6.9.1999 in L.P.A. No. 375 of 1999 by which the judgment of the learned Single Judge of the High Court dated 26.5.1999 dismissing the writ petition was upheld.
(2.) Heard learned counsel for the parties and perused the record.
(3.) The appellant is a company registered under the Indian Companies Act and is engaged in the manufacture of fertilizers and chemicals. One of the products it produces is Single Super Phosphate (SSP).;