STATE OF GUJARAT Vs. ASHOKKUMAR SURAJBHAN JAT

JUDGEMENT

(1.) Heard learned Additional Advocate General Ms. Manisha Luvkumar Shah with learned Assistant Government Pleader Mr. Siddharth Rami for the applicants and learned Senior Advocate Mr. Anshin Desai with learned advocate Mr. Ramkrishna B. Dave for the respondent.

(2.) This application is filed seeking review of the judgment and order dtd. 1/12/2022 passed in Special Civil Application No.15108 of 2022 by this Court [Coram: Hon'ble Ms. Justice Sonia Gokani(As Her Ladyship was then) and Hon'ble Ms. Justice Mauna M. Bhatt].

(3.) The main grievance of the applicant State of Gujarat is the observation made in paragraph no.19 of the judgment that tourist vehicle having an All India Permit does not have to pay any additional tax or fees once it is paid at the time of obtaining the All India Permit.