ANJANI IMPEX Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By this writ application under Article 226 of the Constitution of India, the writ applicant, a partnership firm through one of its partners, has prayed for the following reliefs;

(2.) The facts, in brief, leading to filing of this writ application, may be summarized as under:

(3.) We have heard Mr. Avinash Podar, the learned counsel appearing for the writ applicant and Mr. Chintan Dave, the learned AGP appearing for the State-respondents.