MUKESH PREMJI LODHARI Vs. DIRECTOR OF FISHERIES DEPARTMENT

JUDGEMENT

(1.) Rule. Learned Assistant Government Pleader Mr. Dhawan Jayswal waives service of rule on behalf of the respondents.

(2.) Having regard to the controversy involved in the present case which lies in a very narrow compass, with the consent of the learned advocates for the respective parties, the matter is taken up for final hearing.

(3.) The petitioner has preferred this petition seeking direction against the respondent authorities to consider the applications dated 2nd January, 2017 and 28 th October, 2017 of the petitioner so as to make the payment of subsidy in accordance with law with regard to usage of High Speed Diesel by the fisherman for exempting the VAT tax as per Government Resolution dated 1st October, 2012.