NRI CROP SCIENCE Vs. STATE TAX OFFICER

JUDGEMENT

(1.) Heard learned advocate Mr. D.K.Trivedi for the petitioner and learned Assistant Government Pleader Mr. Raj Tanna and Ms. Shrunjal Shah for the respondent-State.

(2.) By these petitions under Article 226 of the Constitution of India, the petitioner has prayed for the following reliefs:

(3.) Rule returnable forthwith. Learned Assistant Government Pleader Mr. Raj Tanna waives service of notice of rule for the respondents.