A.T. TRADING COMPANY Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By this writ­application under Article 226 of the Constitution of India, the writ­applicant - a Proprietory concern, engaged in the business of Arecanut, has prayed for the following reliefs:

(2.) We need not to go into the facts in details, as on date, the controversy is in a very narrow compass.

(3.) On 21st May, 2019, the learned Single Judge of this Court passed the following order:­