P.C. JOSHI Vs. UNION OF INDIA

JUDGEMENT

(1.) Rule. Respondents waives service. By consent, Rule made returnable forthwith.

(2.) By this Writ Petition under Article 226 of the Constitution of India, the Petitioner, a practicing advocate prays for the following reliefs:

(3.) The reliefs are claimed in the following factual background. The Petitioner is an Indian citizen and a practicing Advocate. He claims to be affected by the levy of Service Tax on Advocates.