R. F. Nariman, J. - (1.) Leave granted.
(2.) The challenge in the instant appeal is by a person who was not a party before the High Court. The reason why we have heard Mr. Shekhar Naphade, learned senior counsel appearing on behalf of the appellant, and why we have given his client leave to appeal, is only to set right the interpretation to The Gujarat Maritime Board (Conditions & Procedures for granting permission for Utilizing Ship Recycling Plots) Ship Recycling Regulations, 2015 (hereinafter referred to as '2015 Regulations' for brevity).
(3.) The skeletal facts necessary to decide this case are as follows:;