Telangana High Court
Cyber Valley Platinum Circle Plot ... vs The Mandal Revenue Officer, on 26 March, 2024
HIGH COURT OF JUDICATURE AT HYDERABAD
FOR THE STATE OF TELANGANA AND THE STATE OF ANDHRA PRADESH
FRIDAY, THE THIRTIETH DAY OF JANUARY,
TWO THOUSAND AND FIFTEEN
:PRESENT:
THE HON'BLE SRI JUSTICE R.SUBHASH REDDY
AND
THE HON'BLE DR JUSTICE: B.SIVA SANKARA RAO
WP .NO: 38917 of 2014
Between:
M/s. Agarvansi Aluminium Ltd., 1-8-32/59, Bapubagh, Minister Road, Secunderabad - 03, rep. by its General Manager
(Finance) Sri P.Muralidhar
..... Petitioner
AND
1. The Commercial Tax Officer, Keesra Circle, M.J.Road, Nampally, Hyderabad.
2. The Deputy Commissioner (CT), Hyderabad Rural Division, Nampally, Hyderabad.
3. The Commissioner of Commercial Taxes, Nampally, Hyderabad.
4. The Commissioner of Industries, Chirag Ali Lane, Hyderabad.
5. The Government of Andhra Pradesh, rep. by its Principal Secretary, Department of Industries & Commerce,
Secretariat, Hyderabad.
.....Respondents
Petition under Article 226 of the Constitution of India praying that in the circumstances stated in the affidavit filed
herein, the High Court may be pleased to issue an appropriate Writ or Direction, more particularly one in the nature of Writ
of Mandamus declaring the impugned notice dated:6-11-2012 issued by the 1st respondent demanding the deferred tax
only for the period 1998-99 before the due date, is contrary to law, illegal and unjustified besides being contrary to the GO
Ms. 108 dated 20-5-1996 issued by the Government and consequently be pleased to set aside the notice dated :3-12-2012
issued by the 1st respondent demanding interest for the period 1997-98 and 1998-99 respectively.
The petition coming on for hearing, upon perusing the Petition and the affidavit filed herein and upon hearing the
arguments of Smt. Anjali Agarwal, Advocate for the Petitioner, G.P. for Commercial Taxes for the Respondents 1 to 3 and
of G.P. for Industries for the Respondents 4 & 5, the Court made the following
ORDER:
" Post after two weeks for filing counter. Meanwhile, no coercive steps shall be taken for a period of three weeks from today."
ASSISTANT REGISTRAR //TRUE COPY// for ASSISTANT REGISTRAR ..2..
To
1. The Commercial Tax Officer, Keesra Circle, M.J.Road, Nampally, Hyderabad.
2. The Deputy Commissioner (CT), Hyderabad Rural Division, Nampally, Hyderabad.
3. The Commissioner of Commercial Taxes, Nampally, Hyderabad.
4. The Commissioner of Industries, Chirag Ali Lane, Hyderabad.
5. The Principal Secretary, Department of Industries & Commerce, Government of Andhra Pradesh, Secretariat, Hyderabad.
6. Two CCs to G.P. for Commercial Taxes, High Court, Hyd(OUT)
7. Two CCs to G.P. for Industries, High Court, Hyd(OUT)
8. One CC to Smt. Anjali Agarwal, Advocate(OPUC) 9 Two spare copies.
SAH HIGH COURT RSRJ & Dr.SSRBJ DATED: 30-01-2015 NOTE: POST AFTER TWO WEEKS FOR FILING COUNTER ORDER WP.NO. 38917 OF 2014 DIRECTION DRAFTED BY: SAH APPROVED BY:
DRAFTED ON: 31-01-2015 HIGH COURT RSRJ & Dr.SSRBJ DATED: 30-01-2015 NOTE: POST AFTER TWO WEEKS FOR FILING COUNTER ORDER WP.NO. 38917 OF 2014 DIRECTION