T MOHAMED ABDUL RAHMAN Vs. ASSISTANT COMMISSIONER

JUDGEMENT

(1.) AGGRIEVED by Ext.P1 notice whereby a consignment of timber was detained by the respondents, exercising their powers under Section 47 of the KVAT Act, this Writ Petition was filed.

(2.) WHEN this matter was taken up today, counsel for the petitioner submits that after filing the writ petition, security was furnished and the consignment was got released. In view of the above it is unnecessary for this court to go into the correctness of the reasons which lead to the detention and all that is required is that the adjudication should be expeditiously completed. This the respondent shall complete as expeditiously as possible and at any rate within 6 weeks from the date of production of o copy of the judgment along with a copy of the writ petition. Writ Petition is disposed of as above.