LANCO INFRATECH LTD Vs. ASSISTANT COMMERCIAL TAX OFFICER

JUDGEMENT

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

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

(3.) IN view of the submissions made by the learned counsels appearing on either side, the respondent is directed to release the goods detained, vide Goods Detention Notice No.3015/2010-2011, dated 24.12.2010, on the petitioner paying 4% of tax on Rs.3,47,63,854/- and on the petitioner furnishing a bank guarantee for the remaining 8.5% of tax on the said amount, to the satisfaction of respondent. The adjudication process shall be completed by the respondent, within a period of four weeks from the date of receipt of a copy of this order. The writ petition is ordered accordingly. No costs. Consequently, connected miscellaneous petitions are closed.