TVL. TULSI ENTERPRISES Vs. THE ADDITIONAL APPELLATE DEPUTY COMMISSIONER (CT) AND THE ASSISTANT COMMISSIONER (CT)

JUDGEMENT

(1.) THIS Writ Petition is filed praying to issue a Writ of Certiorari, calling for the records of the first respondent in S.P. No. 510/2012 in VAT AP 1025/2012 dated 1.10.2012 and quash the same as illegal and to issue any further direction or order as this Court may deem fit and proper in the circumstances of the case. Mr. Aditya Reddy, learned Government Advocate (Tax) takes notice for the respondents. By consent, the writ petition is taken up for final disposal.

(2.) LEARNED counsel for the petitioner states that the petitioner has paid 50% of the disputed tax and seeks modification for balance amount by way of personal bond as against the bank guarantee ordered by the authority.

(3.) IN a number of similar matters, this Court modified the conditions.