HEAVEN INN Vs. STATE OF KARNATAKA; ASSISTANT COMMISSIONER OF COMMERCIAL TAXES

JUDGEMENT

(1.) The petitioner in the present case has laid challenge to the Notification No.FD 21 CSL 2014(II) dated 28.02.2014 which is quoted below:-

(2.) The petitioner has made following prayers in the writ petition:-

(3.) The learned counsel for the petitioner Mr. K.J. Kamath has brought to the notice of the Court that on 30.09.2015, a learned Single Judge has dismissed the bunch of similar writ petitions laying similar challenge to the same Notification dated 28.02.2014 against which the appeals have been preferred by the petitioner before the Division Bench of this Court. He further submitted that later on, in an identical writ petition filed in W.P.No.16317/2016 (TRes) (M. Srinivas Kumar vs. The State of Karnataka)., another learned Single Judge of this Court passed the following order on 11.04.2016 placing the matter before the appropriate Division Bench which is seized of the appeals in W.A.No.4893/2016 and connected matters, after obtaining necessary orders from the Hon'ble Chief Justice.