MANMISH TRADERS PRIVATE LIMITED 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.

(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 is the legality and validity of the show-cause notice issued by the Commercial Tax Officer, Ghatak 25 (Kalol), Range-7, Division-3, Gujarat, dtd. 7/12/2021 in the Form GST REG-17/31. The same reads as under:-