MR. TRAJANO DMELLO Vs. STATE OF GOA

JUDGEMENT

(1.) Heard finally by consent.

(2.) The learned Advocate General, on instructions, has placed on record the Charts of pending tax dues and VAT of the respective Proprietors against whom the petitioner has made grievances including of the non-payment of taxes/dues and its recovery by the State authorities, in accordance with law. Those charts are taken on record and marked "X" and "X1" for identification. These charts show the status of pending appeals and assessment proceedings and the due tax/VAT balance amounts to be paid to the concerned authorities.

(3.) This Court (Vacation Judge), on 4th November, 2016, after considering the rival contentions and the grievance as raised that no effective steps to recover the arrears of balance dues as required have been taken and, therefore, in para 14 and 15 has recorded as under:-