P.N. TOBACO Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Mr. Chintan Dave, the learned AGP 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.) It appears from the materials on record that the writ applicant is engaged in the business of Tobacco etc. The writ applicant holds registration under the GST. The writ applicant received an for supply of 14694 Kgs of Tobacco from a firm situated at Meghalaya running in the name of M/s. J.J. Exports and Imports.