THEYYAMPATTIL JEWELLERY Vs. INTELLIGENCE OFFICER

JUDGEMENT

(1.) APPEAL is filed against judgment of the learned Single Judge relegating the appellant to statutory remedy against sales tax penalty order. Balance issue raised in the Writ APPEAL pertains to appellant's claim for copies of documents seized from him based on which penalty was levied. The learned Single Judge directed the respondent to give copies of seized purchase bills. Government Pleader handed over photocopies of business slips, 22 in number, to counsel for the appellant today in court, which we record in this judgment. It is for the appellant to pursue challenge against the penalty order before statutory authority and it will be open to the appellant to raise his contentions based on copies of seized documents received by him. The appellant is granted one week's time from today to file appeal and move for stay. No recovery steps should be taken for ten days from today and thereafter recovery will be based on orders in stay petition, if granted.