LAXMI NARAYANA SRIKISHAN Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard Mr. Pasham Mohith, learned counsel for the petitioners and Mr. K.Raji Reddy, learned Senior Standing Counsel, Commercial Tax for the respondents.

(2.) In this batch of writ petitions, petitioners have sought for a declaration that the action of the respondents in not considering various documents submitted by the petitioners as proof of inter-state trade in dals and pulses and insisting on submission of C-forms as illegal, arbitrary and unjust.

(3.) This issue was gone into by this Court in W.P.No.8243 of 2021 (M/s.Laxmi Trading Company v. State of Telangana). By the judgment and order dtd. 4/11/2022, contention of the petitioners was rejected. It was held as follows: