BISWANATH SOMADDER,J. - (1.) Let the affidavit -of -service filed in Court today be kept on record.
(2.) The subject -matter of challenge in the instant writ proceeding - a remand application dated 8th September, 2015 - arises due to evasion of payment of service tax by the petitioner.
(3.) In the instant writ petition the petitioner seeks, inter alia, issuance of a mandatory order commanding the concerned respondent authorities to cancel and/or withdraw and/or rescind of the remand application dated 8th September, 2015. The petitioner has also sought for a mandatory direction upon the concerned respondent authorities to determine his dues on account of Service Tax from all his three -business entities separately before initiating any recovery proceedings or before taking any further coercive action against the petitioner. The petitioner has also prayed for a mandatory order directing the concerned respondent authorities to make final adjudication based on the Court 's order dated 3rd November, 2015.;