Rajasthan High Court - Jodhpur
Rakesh Int Udyog vs State & Anr on 2 November, 2011
Author: Vineet Kothari
Bench: Vineet Kothari
S.B.C.W.P. No.1353/2011
Rakesh Int Udhyog Vs. State of Rajasthan & Ors.
Order dt: 02/11/2011
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IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN
AT JODHPUR
ORDER
S. B. Civil Writ Petition No.1353/2011 Rakesh Int Udhyog Vs. State of Rajasthan & Ors.
DATE OF ORDER ::: 02nd November 2011
PRESENT
HON'BLE DR. JUSTICE VINEET KOTHARI
Mr. V.D. Aggarwal, for the petitioner.
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1. The grievance of the present petitioner, a "Khadi & Gramodhyog Board" approved industrial unit, manufacturing bricks, is that by the notification No.F.12(63)/Tax/2005-67, dated 05.07.2006 whereby while providing a list of cottage industries approved by "Khadi & Gramodhyog Board" to be exempted from sales tax/VAT, the bricks manufacturing units have been excluded from the category of such exempt class of dealers who will not entitled to exemption from sales tax/VAT under the provisions of Rajasthan VAT Act, 2003, enforced in the State of Rajasthan w.e.f. 01.04.2006.
2. After arguing at some length, learned counsel for the petitioner advisedly prays that he may be permitted to withdraw this writ petition with liberty to make appropriate representation to the State Government for continuing such exemption to the brick manufacturing units also, which are approved by the "Khadi & Gramodhyog Board"/KVIC as other units manufacturing other kinds of S.B.C.W.P. No.1353/2011 Rakesh Int Udhyog Vs. State of Rajasthan & Ors.
Order dt: 02/11/2011 2/2 products viz jute products, bee keeping and honey etc. are exempt.
3. The petitioner is accordingly permitted to withdraw this writ petition with liberty to petitioner to make appropriate representation before the State Government, which is expected to decide the same on objective considerations.
4. The writ petition is dismissed as withdrawn with aforesaid liberty to the petitioner to avail legal remedy only after such representation is decided against him.
(DR. VINEET KOTHARI), J.
DJ/-
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