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Judgment
The learned Counsel for the petitioners submits that the first-petitioner is not averse to get itself registered with the concerned authority without prejudice to its contention that it is not liable to pay service tax as it does not fall in the category of tour operators''.
In the light of the submission made by the learned Counsel for the petitioners, we are satisfied that diverse issues raised in the writ petition need not be examined by us on merits and that interest of justice shall be sub served by the following order:
(i) The first petitioner shall apply for service tax registration to the concerned authority without prejudice to its contention that it is not amenable to the category of ''tour operators''.
(ii) The concerned authority shall provisionally register the first petitioner and decide as to whether it is covered under the category of ''tour operators''.
(iii) If it is found that the first petitioner is covered under the category of ''tour operators'' and, therefore, liable to pay service tax, the concerned authority shall adjudicate the liability of the first petitioner for payment of service tax and upon adjudication raise the demand accordingly.
(iv) Until the matter is adjudicated by the concerned authority and demand is raised, if it is held that the first petitioner is covered under the category of ''tour operators'' and liable to pay service tax, no penal action/coercive process shall be taken against the petitioners.