ASHOK MISHRIMAL GOLECHA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By this petition under Article 226 of the Constitution of India, the petitioners have prayed for the following reliefs:

(2.) It is the case of the petitioners that after the petitioners purchased the land in question in auction from Respondent No.5, the charge is created by Respondent Nos. 3 and 4 i.e. Assistant Commissioner of Commercial Tax and Superintendent Central Excise respectively over their outstanding dues for the property in question.

(3.) Therefore, this petition is not entertained and is accordingly disposed of with liberty to the petitioners to file appropriate proceedings before the appropriate forum in accordance with law.