PRAHLADBHAI MANORDAS PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition is filed by the petitioner for an appropriate writ, direction and/or order examining the legality of orders of cancellation of registration passed against certain traders and dealers and directing the respondent authorities to place before this court records and proceedings showing as to what actions have been taken by them for recovery of sales tax dues from traders and dealers whose names appeared at Annexure-A and B to the petition.

(2.) The petitioner who claims himself to be a vigilant citizen and social worker has approached this court by filing this petition as a pro bono publico. According to him, many irregularities and illegalities have been committed by traders whose registration came to be cancelled by the department. In para 15, it is, inter alia stated :

(3.) An affidavit-in-reply is filed by A. G. Vashi, Dy. Commissioner. Looking to the contents of the counter, it clearly appears that appropriate steps have been taken for recovery of tax dues. Para 7 of the counter is material, wherein the deponent has stated thus :