SATYAPAL SHIVKUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) BY means of the main writ petition, the petitioner has challenged the demand notice dated 1 -7 -2013 whereby demand of Rs. 4,16,48,004/ - has been raised. The grievance of the petitioner is that this demand has been raised despite the fact that no Committee has been constituted to decide whether the assessee has, in fact, complied with the terms of the notifications issued by the Central Government under Section 72 of the Finance Act, 2011.

(2.) WE may point out that in W.P.(C) 111 of 2013 on 7 -5 -2013 : [2015 (322) E.L.T. 309 (Tripura)], we had passed the following orders: -

(3.) THIS petition has been filed now and, if possible, the Committee shall also decide the case of the petitioner on similar lines.