P.M. BASHEER Vs. INTELLIGENCE INSPECTOR AND ORS.

JUDGEMENT

(1.) THE petitioner is a dealer of granites and is doing the business on the strength of the registration obtained by him under the KVAT Act, as borne by Ext. P7. The case of the petitioner is that, in the course of his business, he purchased an 'electronic weigh bridge' from elsewhere outside the State and that was being brought in the vehicle bearing No. KA 20A 8788, when it was intercepted by the first respondent on 26.5.2010 issuing Ext.P4 notice under Section 47(2) of the KVAT Act, pointing out some incriminating circumstances, doubting the evasion of tax and thus demanding security deposit to the extent as specified therein; the correctness and sustainability of which is under challenge in this Writ Petition.

(2.) THE learned Counsel for the petitioner submits that, the electronic weigh bridge is very much necessary for the business/operations being pursued by the petitioner and that the same was pursued and brought for 'own use' as declared in form No. 16. It is further stated that transportation was justified on the strength of all the documents contemplated under the relevant provisions of the KVAT Act and that there is absolutely no tenable ground for the detention.

(3.) THIS Court finds considerable force in the submissions made by the learned Government Pleader. The action pursued by the first respondent in detaining the vehicle and goods, doubting evasion tax with reference to the incriminating circumstances, does not prima facie appear to be wrong. This Court does not propose to go into the merits of the case, as it requires proper adjudication by the concerned authority. However, this Court does not find it necessary to detain the goods any further and that the same shall be released to the petitioner forthwith, on condition that the petitioner deposits 50% of the liability shown as security deposit in Ext.P4 and executes a 'simple bond' for the balance amount. This will be without prejudice to the rights and interests of the respondents to pursue the adjudication proceedings, if any and the same shall be finalized in accordance with law, as expeditiously as possible, at any rate, within a period of two months from the date of receipt of a copy of the judgment.