Andhra Pradesh High Court - Amravati
Oracle Polymer Industries Pvt Ltd vs The Commercial Tax Officer on 19 October, 2020
Bench: C.Praveen Kumar, J. Uma Devi
(SHOW CAUSE NOTICE BEFORE ADMISSION) IN THE HIGH COURT OF ANDHRA PRADESHM AT AMARAVATI (SPECIAL ORIGINAL JURISIDICTION) MONDAY ,THE NINETEENTH DAY OF OCTOBER TWO THOUSAND AND TWENTY | :PRESENT: THE HONOURABLE SRI JUSTICE C.PRAVEEN KUMAR AND THE HONOURABLE Ms. JUSTICE J. UMA DEVI WRIT PETITION NO: 18992 OF 2020 Between: Oracle Polymer Industries Pvt Ltd, Flat No.202, Phase Il, Autonagar, Nellore Represented by its Manager (HR) Sri Chalavadi Ramakrishna Petitioner AND 1. The Commercial Tax Officer, Nellore II Circle, Nellore. 2. The State of Andhra Pradesh, represented by its Principal Secretary, Revenue Department, Andhra Pradesh Secretariat, Guntur District. Respondents
WHEREAS the Petitioner above named through its Advocate S. Krishna Murthy presented this Petition under Article 226 of the Constitution of India praying that in the circumstances stated in the affidavit filed therewith, the High Court may be pleased to issue a Writ of Mandamus directing the first respondent to accept the 'F' Declaration Forms covering the turnover of Rs.45,16,293/- for the assessment year 2014-15 (CST) which were being filed by the petitioner on 18-09-2020, revise the assessment order passed by the first respondent dt.30-03-2019 in TIN No.37668532998/2014-15 (CST) vide A.O.No.154538 for the assessment year 2014-15 (CST), and grant necessary exemption thereof.
AND WHEREAS the High Court upon perusing the petition and affidavit filed herein and upon hearing the arguments of Sri S KRISHNA MURTHY Advocate for the Petitioner, directed issue of notice to the Respondents herein to show cause as to why this WRIT PETITION should not be admitted.
You viz:
1. The Commercial Tax Officer, Nellore II Circle, Nellore.
2. The Principal Secretary, Revenue Department, State of Andhra Pradesh Andhra Pradesh Secretariat, Guntur District.
are directed to show cause either appearing in person or through an Advocate, as to why in the circumstances set out in the petition and affidavit filed therewith (copy enclosed) this WRIT PETITION should not be admitted on or before 02.11.2020 on which date the case stands posted for hearing The Court made the following: ORDER:
Notice before admission.
Learned Government Pleader for Commercial Taxes seeks time for getting instructions.
Post immediately after Dasara Vacation, 2020. Meanwhile, learned Government Pleader shall get instructions.
Sd/- A. SURYA PRAKASH RAO DEPUTY REGISTRA IITTRUE COPY// SECTION OFFICER dé To
1. The Commercial Tax Officer, Nellore Il Circle, Nellore.
2. The Principal Secretary, Revenue Department, State of Andhra Pradesh Andhra Pradesh Secretariat, Guntur District.
(1 & 2 by RPAD- along with a copy of petition and affidavit) One CC to Sri S Krishna Murthy, Advocate [OPUC]
-Two CCs to GP for Commercial Taxes ,High Court of Andhra Pradesh. [OUT] One spare copy A Rw TVR HIGH COURT CPKJ & JUDJ DATED:19/10/2020 NOTICE BEFORE ADMISSION WP.No.18992 of 2020 Post immediately after Dasara Vacation, 2020.