HDFC BANK LTD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Ms. Brahmbhatt, learned Assistant Government Pleader, waives service of Rule on behalf of respondent Nos. 1 to 4 and Ms. Bhargavi G. Thakar waives service of Rule on behalf of respondent No. 5.

(2.) IN the facts and circumstances of the case, the petition is taken up for final disposal today.

(3.) WHAT is challenged in this petition under Article 226 of the Constitution is the communication dated 5th September 2007 from the Mamlatdar / Circle Officer and Recovery Officer for the Motor Vehicle Tax, RTO, Bhavnagar to the petitioner bank for recovery of arrears of motor vehicle tax.