HANUMAN TRADING CO. Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule, returnable forthwith. Mr. Dave, the learned Assistant Government Pleader waives service of notice of rule for and on behalf of the respondents.

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

(3.) We take note of the order, passed by a co-ordinate Bench of this Court, dated 27th March, 2019, which reads thus: