(1.) This order shall dispose of CWP Nos. 29005 of 2017, 2594 and 7861 of 2018, as according to the learned counsel for the parties, the issue involved in these petitions is identical. However, the facts are being extracted from CWP No.29005 of 2017.
(2.) Prayer in this writ petition under Articles 226/227 of the Constitution of India, is for quashing of penalty order dtd. 4/10/2017 (Annexure P-8), passed by respondent No.2.
(3.) The petitioner is engaged in fabrication and trading of different iron and steel products. The petitioner is aggrieved by the order of penalty dtd. 4/10/2017 (Annexure P-8) passed by State Tax Officer-respondent No.2.