NADESARI INDUSTRIAL Vs. CHEIF EXECUTIVE GUJARAT

JUDGEMENT

(1.) Heard the learned counsel for the petitioner. In view of the three documents produced by the petitioner's counsel today I do not consider it proper to give out detailed facts in this case. All the three documents are ordered to be taken on record.

(2.) The petitioner filed this writ petition challenging the action of respondent No.2 demanding consolidated tax from the members of the petitioner Association for the assessment years 1982-83 and 1983-84. Prayer has been made for quashing the assessment list for the aforesaid tax.

(3.) Learned counsel for the petitioner made statement that the Government has already considered the matter and relaxation granted in connection with consolidated tax to be recovered from the members of the petitioner, but these orders have not been given effect to by respondent No.2.