SRIKHETRA A C BHAKTI VEDANTA Vs. ASSISTANT COMMISSIONER

JUDGEMENT

(1.) HEARD Shri B. Panda, learned Counsel for the petitioner and Shri A.K. Mohapatra, teamed counsel for the Revenue.

(2.) PURSUANT to our order dated 5.5.2006 the learned Counsel for the Revenue has produced before us the relevant records. It appears from the records that it was brought to the notice of the learned Counsel for the petitioner that the application which was filed by the petitioner is misplaced.

(3.) LEARNED counsel for the petitioner submits that once the time of six months expires, the authority loses its right to refuse registration of the trust.