- (1.) In this appeal by certificate, three contentions were advanced, namely :- (1) the High Court was not justified in interfering with a proceeding that was pending before the tax department, by exercising its extraordinary jurisdiction under article 226 of the Constitution; (2) the High Court erred in holding that the transfer of timber from Madhya Pradesh to Uttar Pradesh did not amount to sale; and (3) the High Court further erred in holding that sales effected by the assessee in Madhya Pradesh were not first sales.
(2.) The facts of the case lie within a narrow area. The assessee is a registered dealer under the Madhya Pradesh Sales Tax Act. It was a forest contractor which had purchased large quantity of timber from the forest department of the Madhya Pradesh in the auctions held by the department. The assessee was at the first instance assessed by the Assistant Sales Tax Officer, who accepted the return of the assessee came to the conclusion that the assessee was not liable to be taxed at all. Thereafter, the Sales Tax Officer started assessment proceedings against the assessee. He came to the conclusion that the sales effected by the assessee in Madhya Pradesh are first sales (the turnover relating to those sales amounted to Rs. one lakh) and the same was liable to be be taxed under the Madhya Pradesh Sales Tax Act. He further came to the conclusion that the timber transported by the assessee from Madhya Pradesh to Uttar Pradesh of the value of Rs. 9,62,450 must also be considered as sales for the purpose of levying sales tax. Aggrieved by that decision, the assessee went up in appeal. Even when the appeal was pending, the assessee moved High Court of Madhya Pradesh to quash the order of the Sales Tax Officer on the ground that he had no jurisdiction to initiate any assessment proceedings against it.
(3.) The High Court came to the conclusion that though it was open to the assessee to proceed under the provisions of the Sales Tax Act as against the impugned order, under the circumstance of the case it was appropriate for it to interfere with the impugned order at that stage itself and quash the proceedings. The question whether the petition should have been entertained or not was entirely within the discretion of the High Court. It is true that it was open to the High Court to decline to interfere with the proceedings at that stage. It could have directed the assessee to proceed under the provisions of the Sales Tax Act. But in our opinion the High Court rightly, on the facts and circumstances of the case, thought that this was a fit case where it would interfere with the order made by the Sales Tax Officer. Hence, we see no reasons to interfere with the discretion exercised by the High Court.;