AIVAJ DEWANGAN Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The Petitioner who is stated as a public spirited citizen has moved this writ petition, projecting the alleged 'double standards' being pursued by the State in the field of taxation, whereby some undeclared exemption is being extended to the industrial establishments situated in the area of Municipal Corporation, Birgaon and surrounding villages, where as the benefit as aforesaid is not being extended to a common man, who is stated as being squeezed of. It is in the said background, that the matter is sought to be interfered by this Court, by raising prayers in the following terms :

(2.) When the matter came for consideration before this Court, an interim order was passed on 24.08.2018 in the following terms :

(3.) Pursuant to the said order, the Chief Secretary of the State filed an affidavit dated 20.09.2018, wherein it is stated in paragraph 15 as extracted below :