JAYADEVAN Vs. DEPUTY COMMISSIONER COMMERCIAL TAXES PALAKKAD

JUDGEMENT

(1.) THE prayers in the writ petition read as under:-

(2.) PETITIONER claims to be a registered dealer of live chicken in Mahe under the Puducherry VAT Act. According to the petitioner, he is dealing with live chicken and has to bring live chicken from the State of Tamil Nadu and Karnataka. State of Kerala has established check posts at the boundaries for monitoring payment of tax. PETITIONER claims to be entitled to get transit passes from the entry point in view of Section 48 of the KVAT Act. PETITIONER's complaint is mainly regarding the delay in the issuance of transit passes.

(3.) PETITIONER shall produce a copy of this judgment along with a copy of the writ petition before the respondents for compliance.