KRISHNA MURARI,J. - (1.) List and connect along with Writ Tax No. 422 of 2018.
(2.) Heard Shri Vishwjit, Learned Counsel for the petitioner. Respondents Nos. 1 and 2 are represented by Assistant Solicitor General of India. Shri Gaurav Mahajan appears for the Respondent Nos. 3 and 4 and Learned Standing Counsel for Respondents No. 5 and 6.
(3.) The petitioner seeks a writ of mandamus directing the GST Council, Respondent No. 2 to make recommendations to the State Government to extend the time period for revising of GST Tran-1 in the case of the petitioner because his application was not entertained on the last date i.e. 27-12-2017 and he has filed his complete application for the necessary transactional credit.;