SHREE DAKORNATH SCRAP TRADERS 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 respondent.

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

(3.) This is a second round of litigation, the writ applicant had earlier come before this Court by filing the Special Civil Application No.5984 of 2022 challenging the legality and validity of the show cause notice issued by the Authority concerned. The Special Civil Application No.5984 of 2022 came to be disposed of in the following terms: