ACTO Wart-I vs M/s. Vazir Chand Karamchand

Gopal Krishan Vyas, J.—Admittedly, this sales tax revision petition was filed by the sales tax department on 08.021999 against sole respondent M/s. Vazirchand Karamchand, Suratgarh. It is very strange that no address was given by the sales tax department and from last 14 years, this Court is issuing notice for service but due to one or another reason, the notices are not served. Today, learned counsel for the petitioner further prays for time for effecting service upon the respondent through publication. On 08.01.2013, the Coordinate Bench of this Court issued fresh notices in two sets and one set was given ''dasti'' to counsel for the petitioner for effecting direct service upon respondent but still service is not effected upon the respondents.

In view of above, this Court cannot wait for the petitioner department to file the correct address of the respondent because this Court has waited for 14 years, therefore, now in the interest of justice, no further adjournment is required to be given. Hence, this revision petition is hereby dismissed. A copy of this order may be sent to the Secretary, Finance Department to apprise him that in very casual manner, the Commercial Taxes Department is filing revision petitions before this Court without any address of the respondent parties. The Dy. Registrar (J) is directed to give proper direction to the stamp reporters to put an objection if complete address of the respondent is not mentioned in the cause-title in the revision petitions filed by the sales tax department.