EUPHORIC IMPORTS AND EXPORTS Vs. COMMERCIAL TAX OFFICER

JUDGEMENT

(1.) This Writ Petition is filed under Article 226 of the Constitution of India challenging ACO No.166/2019 dt.01.03.2019 passed by the 4th respondent rejecting the petitioner's stay application seeking stay of collection of the disputed tax pending the Appeal filed by the petitioner before the Telangana Value Added Tax Appellate Tribunal, Hyderabad challenging the order dt.27.04.2017 passed by the 3rd respondent.

(2.) Counsel for the petitioner contends that the impugned order simply extracted the grounds raised by the petitioner and does not assign any reasons why there is no merit in the petitioner's contentions.

(3.) Sri M.Govind Reddy, Special Counsel for Commercial Taxes appearing for the respondents is also unable to explain why not a single reason is assigned as to why the grounds raised by the petitioner in seeking stay of collection of the disputed tax are without merit.