BELA CEMENT LIMITED Vs. STATE OF U P
LAWS(ALL)-2004-1-158
HIGH COURT OF ALLAHABAD
Decided on January 29,2004

BELA CEMENT LIMITED Appellant
VERSUS
STATE OF UTTAR PRADESH Respondents

JUDGEMENT

M.Katju, J. - (1.) Both the above writ petitions are being disposed of by a common judgment.
(2.) Heard Sri Shanti Bhushan, learned Senior Advocate, Sri Bharat Ji Agrawal, learned Senior Advocate, Sri Piyush Agrawal and Sri Sanjay Pathak appearing for the petitioners and learned Additional Advocate-General and Standing Counsel for the respondents.
(3.) These writ petitions have been filed for quashing the impugned notification dated February 27, 1998 (vide annexure 1 to the writ petition) insofar as the condition No. 1 in the said notification is concerned.;


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