GABRIEL INDIA LIMITED Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present petition is filed by the petitioner by challenging recovery of an amount of Rs.1,17,18,632.00 towards property tax for the period of 2013 to 2021 by the respondent No.2 - Chharodi Gram Panchayat pursuant to the bill issued dtd. 17/2/2021.

(2.) This Court has earlier passed the following orders dtd. 5/5/2021, 23/11/2021, 28/7/2022 and 8/9/2022 which reproduced thus :-

(3.) On 5/5/2021, the following order came to be passed by this Court :-