RAICHUR POWER CORPORATION LTD Vs. STATE OF KARNATAKA REPRESENTED BY ADDITIONAL CHIEF SECRETARY AND PRINCIPAL SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) Heard the learned counsel appearing for the parties.

(2.) These writ petitions are directed against the order of the Respondent No.3 dated 27.06.2017, whereby the applications filed by the petitioner under 'Karasamadhana Scheme, 2017 ['scheme' for short] for waiver of interest equivalent to 90% of interest arrears under the Karnataka Tax on Entry of Goods Act, 1979 ['Act', for short], has been rejected.

(3.) The Government of Karnataka issued Government Order dated 31.02017 announcing the scheme. The scheme provides for waiver of arrears of interest relating to the years commencing from 1.4.2005 to 31.02016 which remained unpaid upto 15.02017 to the extent of 90%. Eligibility to waiver is subject to the condition that dealer claiming waiver should have cleared the full arrears of tax and pay 10% of the interest arrears on or before 31.05.2017, withdraw the appeal, if any, filed against the order in which interest was levied and application should be made through website.