SHIV SAKTHI TRADERS Vs. COMMERCIAL TAX OFFICER

JUDGEMENT

(1.) Heard the learned Counsel appearing on behalf of the Petitioner and the learned Special Government Pleader for Taxes, appearing on behalf of the Respondent.

(2.) The main contention of the learned Counsel appearing on behalf of the Petitioner is that the impugned order, dated 29.04.2011, had been passed by the Respondent without furnishing the details, with regard to the documents relied on by the Respondent and without giving an opportunity to the Petitioner to raise its objections. He had further submitted that the Petitioner had submitted a representation, dated 16.11.2010, to the Respondent asking for certain particulars, relating to the dealers, who had supplied the goods in question. However, the Respondent had passed the impugned without furnishing the details, as required by the Petitioner. Therefore, the impugned order of the Respondent, dated 29.04.2011, is to be set aside and the Respondent may be directed to pass a fresh order, after furnishing the particulars required by the Petitioner, which are available with the Respondent and after giving an opportunity to the Petitioner to raise its objections.

(3.) The learned Special Government Pleader (Taxes) appearing on behalf of the Respondent, has no objection for such an order being passed by this Court.