- (1.) In this writ petitions the petitioner has made the following prayers:- "(A) issue an appropriate writ order or direction in the nature of mandamus commanding the respondent to close the asbestos manufacturing unit of M/s. Ramco Industries Respondent No. 4 in Silvassa, Daman, Diu and Dadra and nagar Haveli, and; (B) issue an appropriate writ order or direction commanding the respondent no. 1, 2 and 3 to withdraw the licence dated 27/2/1997 granted in favour of respondent No. 4 and (C) issue an appropriate writ order or direction in the nature of certiorari quashing the licence dated 27/2/1997 granted in favour of Respondent No. 4 by respondent No. 1 and 2 and/or (D) issue an appropriate writ order or direction which this Hon'ble court may 688 deem fit and proper in the facts and circumstances of the present case. "
(2.) Notice was issued both in the writ petition as well as in the application for grant of interim relief/direction on 6/04/1998. Respondent Nos. 3 and 4 have been served. So far as respondents 1 and 2 are concerned, proof of service is not forthcoming. MR. P. P. Malhotra, learned Senior counsel appearing for the Union of india - respondent No. 3 submits that instructions from respondents 1 and 2 are awaited.
(3.) Ms. Anubha Jain, learned counsel appears and submits that she shall file memorandum of appearance on behalf of respondents 1 and 2 as well and seek instructions and file a counter on their behalf by the next date.;