R.MICHAEL Vs. COMMERCIAL TAX OFFICER

JUDGEMENT

(1.) HEARD the learned counsel for the petitioner and the learned Government Pleader.

(2.) PETITIONER is aggrieved by Ext.P3, a notice issued under Section 47(2) of the KVAT Act detaining a consignment of hand made soaps on grounds of undervaluation.

(3.) HAVING regard to the similarity of the issues raised, there will be a similar direction in this case also.