STATE OF ANDHRA PRADESH Vs. STAR TIMBER TRADERS

JUDGEMENT

(1.) WE have heard the learned counsel for the petitioner and perused the impugned order. In this matter, by the impugned order, the learned Tribunal has exercised discretion to reduce the amount of penalty. It is not the case of the petitioner that the Tribunal has no jurisdiction to exercise the discretion. The quantum of amount is flexible in nature. When the discretion has been exercised in one way, we shall not substitute because we do not find any arbitrariness in the exercise of discretion.

(2.) THE revision is accordingly dismissed. No order as to costs.