CALPANA SERVICE STATION Vs. DEPUTY COMMERCIAL TAX OFFICER

JUDGEMENT

(1.) The writ petition, in W.P.No.7515 of 2011, has been filed praying for a writ of Certiorari to call for and quash the proceedings of the first respondent, in PGST 106110/2004-05, dated 8.10.2007.

(2.) The writ petition, in W.P.No.7516 of 2011, has been filed praying for a writ of Certiorari to quash the proceedings of the first respondent, in PGST 106110/2005-06, dated 16.10.2007, and the consequential proceedings, in PGST 106110/2005-06, dated 9.1.2008.

(3.) The writ petition, in W.P.No.7517 of 2011, has been filed praying for a writ of Certiorari to quash the proceedings of the first respondent, in PGST 106110/2006-07, dated 13.5.2008.