CHELLAPERUMAL VAIKUNDASEKAR Vs. ASSISTANT STATE TAX OFFICER

JUDGEMENT

(1.) The petitioner, a registered dealer in re-processed mats, sent goods to Kerala. The vehicle and the goods were detained alleging misclassification. Aggrieved, the petitioner filed this writ petition.

(2.) In the writ petition, the petitioner sought the following reliefs:

(3.) The learned Division Bench of this Court in Renji Lal Damodaran v. State Tax Officer Judgment dtd. 6/8/18 in W.A. No. 1640/2018 has dealt with an identical issue.