SOUMITRA PAL,J. - (1.) Let affidavit of service filed in Court today be kept on record.
(2.) In the writ petition, the petitioners have challenged the order dated 22nd September, 2011 passed by the West Bengal Commercial Taxes Appellate and Revisional Board principally on the ground that the Board circular dated 4th October, 2010 has not been considered. Submission has been made that as the application for stay of the impugned order passed by the Appellate Authority has been rejected without going into the merits of the application, since the Central Sales Tax Authorities are about to take coercive measures, appropriate order may be passed for setting aside the same.
(3.) Learned advocate for the State submits that the order is just and proper as evident from the order passed by the Appellate Authority. Submission is as it appears from the impugned order that the petitioners expressed their intention to pay a certain sum, direction may be issued protecting the interest of the State.;