DHIRENDRA SINGH Vs. THE COMMISSIONER, CENTRAL GST COMMISSIONERATE

JUDGEMENT

(1.) Since the issues raised in both the captioned writ applications are the same, those were taken up for hearing analogously and are being disposed of by this common order.

(2.) For the sake of convenience, the Special Civil Application No.12019 of 2019 is treated as the lead matter.

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