KANAGASABAPATHY SUNDARAM PILLAI Vs. UNION GOVT. OF INDIA

JUDGEMENT

(1.) The decision of respondent to implement Goods and Services Tax ('GST' for short) with effect from 1-7-2017 is subject matter of challenge in this petition on the following grounds :

(2.) The petitioner has prayed for following reliefs :

(3.) That to ensure implementation of 101st Amendment to the Constitution of India, the following 4 (Four) Acts were enacted :