THE COMMERCIAL TAX OFFICER Vs. SHEIK MUBARAK

JUDGEMENT

(1.) THE instant intra -Court appeal arises from the order dated 12.12.2014 passed by the Writ Court in W.P. No. 32902 of 2014.

(2.) FOR the sake of convenience, the parties are referred to as per their rank in the instant appeal.

(3.) THE Writ Court, having considered all the aspects of the matter, disposed of the writ petition, directing the respondent to pay the tax of Rs. 1,79,800/ - and on payment of the said amount by the respondent, the appellant was directed to release the goods seized by him.