Supersmelt Sponge Private ... vs State Of West Bengal & Ors
2022 Latest Caselaw 4000 Cal

5.7.2022
    ks                   WPA 12662 of 2022
  sl. 10
                Supersmelt Sponge Private Limited
                               Vs
                 State of West Bengal & Ors.


           Ms. Sweta Mukherjee,
           Ms. Monideepa Banerjee
                         ... For the Petitioner.
           Mr. A. Roy, Ld. GP
           Mr. S. Mukherjee,
           Mr. Debasish Ghosh
                         ... For the State.

             Heard learned Advocates appearing for the parties.

            By this writ petition, petitioner has made a very

           innocuous prayer of direction upon the respondent,

Assistant Commissioner of State Tax to consider and

dispose of its representation dated 25th June, 2022 as

appears at page 49 of the writ petition making prayer

for releasing of the vehicle in question and for re-

consideration of a fresh DRC-01.

Considering the facts and circumstances of the

case and submission of the parties, this writ petition

being WPA 12662 of 2022 is disposed of by directing

the respondent concerned to consider and dispose of

the aforesaid representation of the petitioner within

one week from the date of communication of this order

in accordance with law and by passing a reasoned and

speaking order after giving an opportunity of hearing

to the petitioner or its authorised representative and

by considering the judgments, petitioner wants to rely

in support of its case.

( Md. Nizamuddin, J. )