MANISH SCRAP TRADERS Vs. PRINCIPAL COMMISSIONER

JUDGEMENT

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

(2.) We need not delve much into the facts of this case as our order dtd. 5/1/2022 is self-explanatory. We quote the order thus :

(3.) We have heard Mr.Poddar, the learned counsel appearing for the writ-applicant, and Mr.Devang Vyas, the learned Additional Solicitor General of India, assisted by Mr.Utkarsh Sharma, the learned standing counsel appearing for the respondents nos.1 and 2 respectively.