ASST. COMMISSIONER OF COMMERCIAL TAXES Vs. R. BASAVARAJ

JUDGEMENT

(1.) Heard.

(2.) In view of the office report, the delay in filing of the appeal stands condoned. Accordingly, I.A.No.1/2022 is allowed.

(3.) This intra-Court appeal has been filed challenging the judgment and order dtd. 29/11/2021 passed in W.P.No.8473/2021 ( Assistant Commissioner of Commercial Taxes and others vs. Sri.R.Basavaraj and others ) whereby, the writ petition preferred by the appellants had been dismissed on merit and they have been directed to implement the order at Annexure-C dtd. 6/1/2020 passed by respondent No.2-Controlling Authority within a period of three months from the date of receipt of a copy of the order.