K K RAMESH Vs. UNION OF INDIA

JUDGEMENT

(1.) By consent, the Writ Petition itself is taken up for final disposal.

(2.) The petitioner seems to have been aggrieved by the improper implementation of Integrated Goods and Services Tax Act and the Central Goods and Services Tax Act, which were passed during the year 2017.

(3.) The writ petition was entertained on 28.08.2017 and the learned Additional Government Pleader, who accepts notice on behalf of the fifth respondent, has undertaken to file counter-affidavit.