PARVEEZ AHMAD BABA Vs. UNION TERRITORY OF J&K

JUDGEMENT

(1.) The petitioner is aggrieved of and has challenged the following orders:-

(2.) Apart from assailing the aforesaid orders ["impugned orders"], the petitioner also prays for a direction to respondent No.4 to restore his license issued under the Act as also registration under the Central Goods and Services Tax Act, 2017 [" GST"] forthwith with a further direction to respondent No.5 not to interfere or cause any sort of interference in the running of Samci Restaurant, Residency Road, Srinagar.

(3.) The reliefs claimed by the petitioner are predicated on the following factual foundation laid in the petition.