LANDMARK CARS PVT. LTD. Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned advocate Mr.Uchit Sheth for the petitioner and learned advocate Mr. Dhaval Vyas for the respondents.

(2.) Rule returnable forthwith. Learned advocate Mr.Dhaval Vyas waives service of notice of rule for the respondents.

(3.) By this petition under Article 226 of the Constitution of India, the petitioner has prayed for quashing and setting aside detention order dtd. 11/1/2020 passed in Form GST MOV-6 and order dtd. 14/1/2020 passed in Form GST MOV-9 under Sec. 129 of the Central/Gujarat Goods and Service Tax Act, 2017 (hereinafter referred to as "the CGST Act and GST Act").