CLUSTER ENTERPRISES Vs. DEPUTY ASSISTANT COMMISSIONER (ST)-2

JUDGEMENT

(1.) Both these Writ Petitions arise, essentially, out of the same set of facts and raise similar questions of fact and law. In such circumstances, both these Writ Petitions are disposed of by way of this Common Order.

(2.) Heard Sri V. Bhaskar Reddy, learned Senior Counsel appearing on behalf of Sri V. Siddharth Reddy, learned counsel for the petitioner and the learned Government Pleader for Commercial Tax.

(3.) The petitioners herein are dealers of scrap iron and were transporting scrap iron for sale to a dealer in Telangana State. The vehicles in which this scrap iron was being transported was stopped for verification and inspection on 27/4/2024 by the Deputy Assistant Commissioner (ST)-2, Office of the Regional Vigilance & Enforcement Department, Kadapa. He is arrayed as the 1st respondent in both the Writ Petitions.