OM SAI TRADERS Vs. STATE TAX OFFICER

JUDGEMENT

(1.) By this writ application under Article 226 of the Constitution of India, the writ applicant has prayed for the following reliefs :

(2.) It appears from the materials on record that the writ applicant is engaged in the business of trading of various goods more particularly Tobacco. The writ applicant seeks to challenge the following :

(3.) The writ applicant purchased around 17500 units of the Shankar Brand Unmanufactured Tobacco from the Shiv Shankar Tobacco Private Limited situated at Santej, Kalol. The goods were to be transported and delivered at the premises of the writ applicant by road through vehicle No.GJ-02-XX-1706. The vehicle is of the ownership of a company by name Paresh Transport.