VAHANVATI STEELS Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Mr. Utkarsh Sharma, the learned AGP waives service of notice of rule for and on behalf of the respondents nos.1 and 3 respectively.

(2.) The respondent no.2 - Mr. Sandeep Mahendrabhai Patel, State Tax Officer, Ghatak-1, Ahmedabad, Range-1, Division-1, Gujarat has been impleaded in his personal capacity as the writ- applicant feels that he has acted in a very high-handed manner. If any Officer has been impleaded in his personal capacity, we don't expect the AGP to appear for him and defend his action.

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