SIMPLEX INFRASTRUCTURE LIMITED Vs. ASSISTANT COMMERCIAL TAX

JUDGEMENT

(1.) (Prayer: Petition filed seeking for a Writ of Certiorari to call for the records on the files of the respondent herein in his Goods Detention Notice No.2565/11-12 dated 23.4.2011 and to quash the same as wholly illegal and without jurisdiction.) 1. Heard the learned counsel appearing for the petitioner and the Additional Government Pleader for taxes, appearing on behalf of the respondent.

(2.) BY consent of both the parties, the writ petition is taken up for final disposal.