Dhaneswar Kalita vs The State Of Assam And 2 Ors
2024 Latest Caselaw 8509 Gua

Gauhati High Court

Dhaneswar Kalita vs The State Of Assam And 2 Ors on 20 November, 2024

Author: Soumitra Saikia

Bench: Soumitra Saikia

                                                                       Page No.# 1/2

GAHC010236452024




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                              THE GAUHATI HIGH COURT
   (HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)

                                 Case No. : WP(C)/5900/2024

            DHANESWAR KALITA
            SON OF LATE NARENDRA KALITA,
            VILLAGE- PUB SITARA, RANGIA,
            P.O. AND P.S.- RANGIA,
            DISTRICT- KAMRUP(M), ASSAM, 781354



            VERSUS

            THE STATE OF ASSAM AND 2 ORS.
            REPRESENTED BY THE COMMISSIONER AND SECRETARY TO
            GOVERNMENT OF ASSAM, DEPARTMENT OF FINANCE AND TAXATION,
            DISPUR, ASSAM.

            2:THE PRINCIPAL COMMISSIONER
             STATE TAX
             KAR BHAWAN
             G.S. ROAD
             DISPUR
             GUWAHATI- 781006.

            3:THE DEPUTY COMMISSIONER OF STATE TAX
             GUWAHATI
             ZONE-A-1

            KAR BHAWAN
            G.S.ROAD
            DISPUR
            GUWAHATI- 781006
            ASSAM

Advocate for the Petitioner   : MR. A K GUPTA, MR. R S MISHRA
                                                                        Page No.# 2/2

Advocate for the Respondent : SC, FINANCE AND TAXATION, MR. R K MAHANTA




                                     BEFORE
                      HONOURABLE MR. JUSTICE SOUMITRA SAIKIA

                                     ORDER

20.11.2024 Heard Mr. R.S. Mishra, learned counsel for the petitioner. Also heard Mr. B Gogoi, learned Standing Counsel, SGST.

Matter be listed again on 27.11.2023 by which date the learned Standing Counsel, SGST to obtain instructions whether pursuant to the issuance of the order dated 23.04.2024 passed by the competent authority whether prior notice was issued.

The learned counsel for the petitioner has referred to a Judgment of the Co- ordinate Bench of this Court rendered in Construction Catalysers Pvt. Ltd. Vs. State of Assam and Ors [W.P.(C) No. 3912/2024] and other connected writ petitions.

Mr. Gogoi submits that the he would like to obtain instructions in the matter.

List accordingly.

JUDGE

Comparing Assistant