DHOKANE DIGAMBUR SUBHASH Vs. CHECK POST OFFICER

JUDGEMENT

(1.) HEARD the learned counsel appearing for the petitioner and the learned Additional Government Pleader (Tax) appearing on behalf of the respondent.

(2.) AT this stage of the hearing of the writ petition, the learned Additional Government Pleader (Tax) appearing on behalf of the respondent, on instructions, had submitted that the Sugarcane Harvesting machine in question, shall be released by the respondent on payment of Rs.3,48,000/-, said to be tax due to be paid by the petitioner.