- (1.)This is the 3rd round of the Petitioner before this Court for ventilation of grievance that it is entitled for the eligibility certificate vide Notification dated 6.10.1994 issued by the State under Section 12 of Madhya Pradesh General Sales Tax Act, 1958 Annexure P/1 filed with the petition. It is also alleged that the directions issued by this Court in W.P. No. 4868/2002 dated 11.9.2003 were not complied with by the Respondents and vide order dated 30.3.2010, the case of the Petitioner was wrongly turned down for the eligibility certificate.
(2.)This is the 3rd round of the petitioner before this Court for ventilation of grievance that it is entitled for the eligibility certificate vide Notification dated 6.10.1994 issued by the State under Section 12 of Madhya Pradesh General Sales Tax Act, 1958 Annexure P/1 filed with the petition.It is also alleged that the directions issued by this Court in W.P.No.4868/2002 dated 11.9.2003 were not complied with by the respondents and vide order dated 30.3..2010, the case of the petitioner was wrongly turned down for the eligibility certificate.
(3.)The Petitioner in this petition has prayed for following reliefs against the Respondents.
(I) to call for the records for the satisfaction of this Hon'ble Court.

(iii) It may please be held that the Petitioner is entitled for exemption as per notification dated 6.10.1994 and a writ of mandamus be issued to the Respondents to grant eligibility certificate to the Petitioner.

(iv) Any other relief which this Hon'ble Court may deem just and proper in the facts and circumstances of the case may kindly be issued in favour of the Petitioner along with cost of the petition.