HAR SALES CORPORATION SOUTH BAZAR KANNUR Vs. ASSISTANT COMMISSIONER COMMERCIAL TAXES SPECIAL CIRCLE KANNUR

JUDGEMENT

(1.) THE petitioner has approached this Court with the following prayers:

(2.) LEARNED Government Pleader appearing for the respondent submits on instructions that, there is absolutely no fault or lapse on the part of the respondent and that, copy of Ext.P2 order was not available before the concerned authority at the relevant time. However, on receipt of the copy of Ext.P2 order the matter was reconsidered by the very same authority, who has recalled Ext.P5 and a modified order has been passed on 26.03.2012. It is pointed out that a copy of the same has already been forwarded to the petitioner, and it has been served on 10.04.2012. This being the position, nothing further remains to be considered, except for the second prayer.

(3.) WRIT petition is closed, as no further orders are warranted with regard to the first prayer sought for with reference to Ext.P5, the same having already been recalled, passing modified orders in terms of the appellate order.