R J ENTERPRISE Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Mr.Soaham Joshi, 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.) The subject matter of challenge in this writ application is the order passed by the Assistant State Tax Commissioner(2) (Enforcement) Division- 10, Rajkot, dated 24th September 2018 of provisional attachment of property under Section 83 of the Gujarat Goods and Services Tax Act, 2017 (for short "the GGST Act").