BHAGWATI CONSTRUCTION Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr. Chetan K. Pandya for the petitioner and learned Assistant Government Pleader Ms.Shrunjal Shah for the respondents.

(2.) Issue notice forthwith. Learned Assistant Government Pleader Ms. Shrunjal Shah waives service of notice on behalf of the respondents.

(3.) By this petition under Article 227 of the Constitution of India, the petitioner has challenged the show cause notice dtd. 2/11/2022 for cancellation of registration as well as the order of cancellation of registration dtd. 21/11/2022 and order dtd. 30/11/2023 passed by the Deputy Commissioner of State Tax, Appeals rejecting the appeal of the petitioner on the ground of limitation.