ATUL BHAURAO KHULGE Vs. UNION OF INDIA (UOI)

JUDGEMENT

(1.) P.C. Rule : Heard forthwith.

(2.) The petition is against the order dated 24th March 2008 whereby the petitioner was directed to determine the correct value of the taxable service and to discharge the amount of service tax along with the amount of interest at the appropriate rates provided under the provisions of the Finance Act, 1994 and the Rules framed thereunder, and to file prescribed periodical returns on the basis of the compliance.

(3.) The grievance of the petitioner is that before this order was passed, no show cause notice was issued to him.