S P FABRICATORS Vs. COMMERCIAL TAX OFFICER

JUDGEMENT

(1.) Sri. T.K. Vedamurthy, learned AGA., accepts notice for the respondents.

(2.) With the consent of learned counsel for the parties, these cases are being decided at this stage itself.

(3.) The petitioner has approached this Court with an extremely limited prayer to direct the respondent No.2, the Joint Commissioner of Commercial Taxes (Appeals) II to decide the rectification application dated 08.02.2017 for recalling of order dated 31.03.2016, and to direct the respondent No.1 to decide the other application, dated 22.02.2017, and to pass the necessary orders.