DHANUBHAI LAXMANBHAI BHARVAD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of present petition, the petitioner herein is aggrieved by the order impugned passed by the respondent authority dtd. 24/4/2023, which is duly produced at page-18, wherein, while complying with the order passed by this Court dtd. 6/4/2023 in SCA No.4543/2023, which is duly produced at Page-37 (Annexure "F"), the respondent authority has put the present petitioner on certain conditions, as stated at Page-19. Further, the respondent authority has passed an order of closing the online ATR Account held by the petitioner herein, which does not even form a part of the conditions imposed, by the respondent authority in the order impugned dtd. 24/4/2023.

(2.) Being aggrieved by the impugned action undertaken by the respondent No.2 the petitioner herein approached this Court invoking Article 226 of the Constitution of India for the reliefs as prayed for in the petition.

(3.) Notice came to be issued on 3/5/2023. On 4/5/2023, the following order came to be passed and interim relief came to be granted in favour of the petitioner.