NILESH POPATLAL PATEL Vs. TAX RECOVERY OFFICER

JUDGEMENT

(1.) Since the issues raised in all the captioned writ applications are selfsame, those were heard analogously and are being disposed of by this common judgment and order.

(2.) For the sake of convenience, the Special Civil Application No.15587 of 2018 is treated as the lead matter.

(3.) By this writ-application under Article 226 of the Constitution of India, the writ-applicant has prayed for the following reliefs :