AIROnline 1987 SC 188 ::1990 SCC (Supp) 569

Supreme Court Of India

Hon'ble Judge(s): R. S. Pathak, Ranganath Mishra , JJ

Constitution of India , Art.136— Special leave petition - Seeking allotment of plots for ship breaking - Five claimants, to two plots open for allotment by Gujarat Maritime Board - Guja-rat Maritime Board was prepared to develop three more plots for allotment - Division Bench of High Court allotting the two available plots to two claimants - Government of India expressing itself against allocation of more ship breaking plots than those already existing - Supreme Court having regard to the facts and circumstances directed Gujarat Maritime Board to grant an individual plot to each of the other three claimants. (Para 2)