SIDDHI DEVELOPERS Vs. UNION OF INDIA

JUDGEMENT

(1.) Rule returnable forthwith. Learned advocate Mr. Ankit Shah waives service of notice of rule for and on behalf of the respondents.

(2.) By this petition under Article 226 of the Constitution of India, the petitioner has prayed for the following reliefs:

(3.) The petitioner is registered under the provisions of the Central Goods and Services Act, 2017 [for short, 'the Act, 2017'].