JASPAL SINGH Vs. ASSISTANT COMMR. OF STATE TAX

JUDGEMENT

(1.) A notice, dated May 15, 2018 passed by the Assistant Commissioner of Sales Tax, Kharagpur Range is under challenge in the present writ petition.

(2.) Learned Advocate appearing for the petitioner submits that, the petitioner is the owner of the vehicle. The notice for confiscation was issued to the driver of the vehicle. The order passed for confiscation, therefore, is without any basis. He refers to Sec. 130(2) of the Central Goods and Services Tax Act, 2017 in support of his contention.

(3.) Learned Additional Advocate General appearing for the respondents submits that, the present writ petition is the third one in respect of the self same confiscation proceedings. The order-in-original has since been passed on May 18, 2018 on the basis of the notice for confiscation. The petitioner is aware of the confiscation proceedings as will appear from the averments made in the writ petition. The so "? called Courier had preferred an appeal against the order-in-original. Two writ petitions have since been filed which did not succeed.