BSCPL INFRASTRUCTURE LIMITED Vs. COMMERCIAL TAX OFFICER

JUDGEMENT

(1.) Leave to amend. Heard the learned counsel for the parties for final disposal of the petition.

(2.) The petitioner has challenged the notice dated March 8, 2013 as at annexure B to the petition under which the respondents asked the petitioner why permission for composition of tax should not be cancelled. The petitioner has also challenged the subsequent order dated March 12, 2013 by which, acting on the said notice dated March 8, 2013, the order of cancellation was passed. The petitioner has further challenged the orders at annexure E collectively under which the petitioner's bank accounts came to be attached by the respondents.

(3.) Brief facts are as follows:--