MADHU MACHINE TOOLS, REP. BY ITS PROPRIETOR, A SATHYA NARAYANA Vs. THE STATE OF KARNATAKA REPRESENTED BY ITS FINANCE SECRETARY VIDHANA SOUDHA AMBEDKAR VEEDHI AND OTHERS

JUDGEMENT

(1.) PETITIONER has sought for to quash the endorsement dated 12th July, 2010, issued by Respondent No. 4 vide Annexure -K and also to direct Respondent. No. 4 to pass orders on Kara Samadhana Scheme application filed by the Petitioner and, for such other relief.

(2.) PETITIONER is said to be a proprietorship concern involved in manufacture of precision tools, room components and automobile products. Petitioner's firm was also registered under the provisions of Karnataka Sales Tax Act of 1957 and also under the Central Sales Tax Act of 1956. Subsequently, Petitioner's unit was declared as a sick unit by the Commissioner of Industries and Commerce.

(3.) ACCORDING to the Petitioner, though he has paid the entire tax amount of Rs. 1,550,754, it was only adjusted towards interest and penalty and once again he has been directed to pay the balance tax amount of Rs. 9,83,308 by the 4th Respondent vide Annexure -K. Hence, he is before this Court.