V.PRADEEP KUMAR Vs. INSPECTING ASSISTANT COMMISSIONER

JUDGEMENT

(1.) BY Ext.P1 notice issued under Section 47(2) of the KVAT Act, a consignment of timber was detained and according to the petitioner, he furnished security and got the consignment released. It is submitted that he has already filed his objections. However, the matter has not been adjudicated by the competent authority so far. It is complaining of the delay in the matter, the writ petition is filed.

(2.) HEARD the learned counsel for the petitioner and also the learned Government Pleader appearing for the respondents.

(3.) PETITIONER shall produce a copy of this judgment along with a copy of the writ petition before the 1st respondent for ensuring compliance of this judgment. Writ petition is disposed of as above.