THOUGHT BLURB Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr.Bharat Raichandani, learned counsel for the petitioner; and Mr.Pradeep S. Jetly, learned senior counsel alongwith Mr.J.B.Mishra, learned counsel for the respondents.

(2.) By filing this petition under Article 226 of the Constitution of India petitioner seeks quashing of the order of the respondents in rejecting the application (declaration) of the petitioner under the Sabka Vishwas (Legacy Dispute Resolution) Scheme, 2019 as conveyed vide e-mail dated 27th January, 2020 and further seeks a direction to the respondents to grant an opportunity of hearing to the petitioner in respect of the application (declaration) made under the above scheme and thereafter, to accept the same.

(3.) According to the petitioner, it is a partnership firm duly registered under the Partnership Act, 1932 engaged in the business of providing advertising and design services to its customers. Petitioner was registered as a service provider under the Finance Act, 1994.