HIND TIMBER MERCHANT Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Mr. P. Kumar, Learned counsel for the petitioners and Mr. A.K. Narayan, Learned Counsel for respondent Nos. 2 and 3.

(2.) This petition is against the order dated 1-8-2018 issued by respondent no. 4-Deputy Commissioner (SIB), Commercial Tax (Sales Tax), wherein it is stated that the petitioners have not paid GST, as per the provisions of the Central Goods and Services Tax Act, 2017 and in view of this order, respondent no. 3-Mandi Samiti has stopped issuing gate-passes to the petitioners.

(3.) Counsel for the petitioners submits that the petitioners would be satisfied if they are allowed to approach the fourth respondent by way of reply to the letter dated 1-8-2018 and directions are issued to consider their reply and decide the matter afresh within time frame. Counsel for respondents has no objection for passing such an order.