Amitava Lala, J. - (1.) This writ petition is basically made for the purpose of obtaining order or orders in the nature of withdrawal, cancellation and/or rescind a notice of demand in form VII-L, order of assessment charging interest under the Central Sales Tax Act, 1956 for the period of four quarters ending March 31, 1985 and the purported order dated January 19, 1995 passed by the respondent No. 2 confirming the order of assessment and purported notice dated December 6, 1993 issued by the respondent No. 3 so far the direction of making payment of interest under Central Act for the period of four quarters ending with March 31, 1985 and all proceedings relating thereto amongst others.
(2.) Mr. Sumit Chakraborty, learned counsel appearing on behalf of the petitioner, contended before this Court that the petitioner is a unit of Hindusthan Development Corporation Limited Co. It carries on business of manufacturing jute goods from its jute mills within the State of West Bengal and also outside the State of West Bengal.
(3.) The petitioner-company is a registered dealer under the West Bengal Sales Tax Act, 1994 and Central Sales Tax Act, 1956 and holding Registration Certificate Nos. AW/1007 and 1007/(AW) Central respectively.;