M/S.DHRU AUTOMOBILES Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr. Utkarsh Sharma, learned Assistant Government Pleader, waives service of notice of rule on behalf of the respondents.

(2.) Having regard to the controversy involved in the case and the urgency of the matter, with the consent of the learned advocates for the respective parties, the matter was taken up for hearing.

(3.) By this petition under Article 226 of the Constitution of India, the petitioner seeks a direction to the respondents to issue outstanding C-Form declarations under the Central Sales Tax Act, 1956 (herein after referred to as "the Act").