SHRI KALYAN MARBLES Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner in this petition have challenged the imposition of GST on royality.

(2.) Learned counsel for the petitioner would submit that a writ petition involving the same issue in D.B. Civil Writ Petition No.14849/2021 (M/s Shivalik Silica Versus Union of India and Others) was earlier dismissed by a Division Bench of this Court on 17/12/2021, subsequently in bunch of petitions in the case of D.B.

(3.) Civil Writ Petition No.5678/2022 (Shree Basant Bhandar Int Udyog Versus Union of India) and batch of petitions, writ petitions have been entertained on the same issue and notices have been issued, interim order has been passed on 5/7/2022.