SUVAN STEELS PRIVATE LIMITED Vs. GOVERNMENT OF KARNATAKA

JUDGEMENT

(1.) Learned Additional Government Advocate accepts notice for the respondent Authorities.

(2.) In these writ petitions, the petitioners being aggrieved by the non-consideration of the representations dtd. 24/7/2019 (Annexure-F) and 25/7/2019 (Annexure-G) respectively, whereby the petitioners have pleaded to the respondent authorities to extend the time to waive 100% penalty and interest to be payable by the petitioners along with taxes raised as a result of re- assessment as per Sec. 39(1) of the Karnataka Value Added Taxes Act, 2003, in the year 2013 and also sought for the benefit as per the Government Order dtd. 21/2/2019 (Karasamadhan Scheme, 2019) by extending the date from 30/6/2019 as extended up to 31/7/2019. In this regard, the petitioners have approached the respondent authorities to consider their case under the said Karasamadhan Scheme, 2019.

(3.) Sri. Shivaprabhu S. Hiremath, learned Additional Government Advocate, contended that, providing benefits to the petitioner under the said Karasamadhan Scheme, 2019 is a policy decision of the Government and the date fixed in the said notification cannot be altered or extended and in that view of the matter, he submitted that the writ petition be dismissed in limine.