TVL APPOOS PLYWOODS Vs. COMMERCIAL TAX OFFICER (ENF)

JUDGEMENT

(1.) Issue Notice. Mr.S.Kanmani Annamalai, learned Additional Government Pleader, accepts notice on behalf of the respondent. With the consent of the learned counsels for parties, the writ petition is taken up for hearing and final disposal.

(2.) The writ petition is directed against the goods detention notice dated 12.02.2017.

(3.) Learned counsel for the petitioner says that the detained goods were being moved from Kerala to the State of Maharastra, pursuant to an Inter-State sale transaction when they were intercepted.