Calcutta High Court (Appellete Side)
Pyarelal Agarwal vs Sales Tax Officer on 27 July, 2018
Author: Debangsu Basak
Bench: Debangsu Basak
1
8 27.07. W.P. No.13040(W) of 2018
ns 2018
Pyarelal Agarwal.
Versus
Sales Tax Officer, Jorasanko Charge & Ors.
Mr. S. K. Chakraborty,
Mrs. Esha Banerjee .... for the petitioner.
Mr. Abhratosh Mazumder, ld. Addl. A.G.,
Mr. T. M. Siddique,
Mr. Debasish Ghosh ... for the State.
An order passed by the revisional authority is
under challenge in the present writ petition.
Learned Advocate appearing for the petitioner
in reference to paragraph 13 of the writ petition submits
that, the petitioner received E1 forms subsequent to the
disposal of the revisional proceedings. He seeks one
opportunity to produce the E1 forms before the authority.
The respondents are represented by the learned
Additional Advocate General.
In view of the fact that, the petitioner received E1 forms subsequent to the order passed by the revisional authority, it would be appropriate to quash the impugned order and direct the revisional authority to dispose of the revisional application by allowing the petitioner to produce the E1 forms received by the 2 petitioner subsequent to the order. It is clarified that, this order is limited to the production of fresh E1 forms before the revisional authority.
WP No.13040(W) of 2018 is disposed of. No order as to costs.
Urgent certified website copies of this order, if applied for, be made available to the parties upon compliance of the requisite formalities.
( Debangsu Basak, J. )