GOPAL RAMOURTI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Mr. Vishesh Srivastav, learned counsel for the petitioner and Ms. Jyoti Chavan, learned AGP for the respondents.

(2.) By filing this petition under Articles 226/227 of the Constitution of India, petitioner has assailed the legality and validity of the impugned prohibitory order dated 12.02.2018 passed by the Sales Tax Officer, C-124, Nodal Division, Mumbai-12 under section 38(1) of the Maharashtra Value Added Tax Act, 2002 as well as the demand notice dated 18.12.2018 issued to the petitioner by the said respondent under sections 178/267 of the Maharashtra Land Revenue Code, 1966. Petitioner has also challenged the legality and validity of the order of attachment dated 10.06.2019.

(3.) Petitioner has stated that thereafter respondent No.3 had issued an order of attachment dated 10.06.2019 thereby attaching two flats of the petitioner, one being Flat No.501, Lalita Sadan, Old Patkar Blocks, Off S V Road, Bandra (West), Mumbai-400 050 and the other being Flat No.5B, 2nd Floor, Vishesh CHS, Sion (West), Mumbai-400 022.