UNITED STATIONERY Vs. COMMERCIAL TAX OFFICER

JUDGEMENT

(1.) EXTS .P1 and P2 are the two requests made by the petitioner to the respondent to permit them to file revised returns for the years 2009-10 and 2010-11. It appears that subsequent to the filing of those applications, Exts.P3 to P6 notices were issued proposing to complete assessment under Section 25 of the KVAT Act and to levy penalty under Section 67 of the Act, in respect of the years mentioned above. Still later, Exts.P7 and P8 notices were issued informing the petitioner that their request for permission to revise the returns is not admissible and they have been offered an opportunity of hearing also. On receipt of these notices, petitioner filed Exts.P9 and P10 objections. It is thereafter that this writ petition has been filed seeking to direct consideration of Exts.P1 and P2.

(2.) IT is on receipt of Exts.P1 and P2, respondent has issued Exts.P7 and P8 notices. To those notices, petitioner has filed their objections also, as per Exts.P9 and P10.

(3.) PETITIONER will produce a copy of this judgment along with a copy of the writ petition before the respondent for compliance. Writ petition is dispose of as above.