SUNIL ENTERPRISES Vs. COMMERCIAL TAX OFFICER

JUDGEMENT

(1.) Grievance of Complainant is that he has paid Sales Tax at the check-gate. Whether excess charging of Sales Tax at the check-gate is a service is not required to be considered. On the own showing of the complainant, he has filed a revision before the Commissioner which is pending now. Accordingly, the complainant should not be permitted to move two Forums for the same relief. On this short point, this complaint is not entertained. However, we hope that the Commissioner shall dispose of the revision at an early date so that unemployed graduates who are taking financial assistance would try to build up their lives. With the aforesaid observation, this complaint is disposed of.