HARI ENTERPRISES Vs. UNION OF INDIA

JUDGEMENT

(1.) By this petition under Articles 226 and 227 of the Constitution of India, the petitioner has prayed for the following reliefs :

(2.) The brief facts of the case are that the petitioner has been granted registration under the provisions of the Goods and Service Tax Act, 2017 being GSTIN : 08GVWPR5673D1ZO by the appropriate authority in the State of Rajasthan. According to the petitioner, the said registration was granted after due verification of the place of business as well as the documents which were supplied.

(3.) Being aggrieved, the petitioner has preferred this petition with the aforesaid prayers, raising grievance that the respondent authorities could not have created temporary registration number and prayed for quashing and setting aside the order for granting temporary registration number.