LAWS(GJH)-2023-5-107

SATISHKUMAR JAYANTILAL PANCHAL Vs. STATE OF GUJARAT

Decided On May 02, 2023
Satishkumar Jayantilal Panchal Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) Heard Mr. Hriday Buch, learned advocate for Mr. Vivek V. Bhamare, learned advocate appearing for the petitioner and Mr. Trupesh Kathiriya, learned Assistant Government Pleader appearing for the respondent- State.

(2.) Mr. Hriday Buch, learned advocate appearing for the petitioner, at the outset, does not press the prayer-C.

(3.) By way of the present petition, the petitioner herein has challenged the action of the respondent no.2 herein of locking Online ATR (All Time Royalty) account being No. QL1306026915 and the issuance of the show cause notice dtd. 16/5/2022 bearing No. GK/GEDHO/ME/911 by the respondent no.3.