Urmila Modi vs Assistant Commissioner Of State
2022 Latest Caselaw 2997 Cal

19.05.2022.
   p.b.
 Sl. No.12.

                             W.P.A. 8284 of 2022


                       Urmila Modi
                                Vs.
                       Assistant Commissioner of State
                       Tax, Howrah Charge & Ors.


              Mr. Anil Kr. Dugar,
              Mr. R. Chatterjee.
                                 ........for the petitioner.
              Mr. A. Ray,
              Mr. T. M. Siddiqui,
              Mr. D. Ghosh.
                                 .........for the State.



                       Heard learned advocates appearing for the parties.

                       In this writ petition, petitioner has challenged the

              impugned adjudication order dated 25th March, 2022 in

              spite of availability of alternative remedy on the ground

              that the impugned order is bad in law and is contrary to

              the view taken by the judgment of this Court dated 5th

              May, 2022 in WPA 7231 of 2022 with WPA 7232 of 2022

              (Sanchita Kundu & Anr. Vs. The Assistant Commissioner

              of State Tax, Bureau of Investigation, South Bengal &

              Ors.).

                       Let the respondents file affidavit in opposition within

two weeks after the summer vacation; reply thereto, if any,

to be filed by the petitioner one week thereafter and the

matter will appear in the list four weeks after the summer

vacation.

At the time of hearing, parties should be ready with

short written notes of argument.

(Md. Nizamuddin, J.)