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Judgment
D.N. Patel, CJ
CM No. 50455/2019 (exemption)
Exemption allowed, subject to all just exceptions.
The application is disposed of.
W.P.(C) 12354/2019
This writ petition has been preferred for getting a refund under the Delhi Value Added Tax Act, 2004(hereinafter referred to as the Act, 2004) for 4th Quarter of the financial year 2013-14 which is for Rs. 32,54,778/- with interest under Section 42 of the Act, 2004.
Having heard learned counsel for both the sides and looking to the facts and circumstances of the case, we hereby direct the concerned respondent authorities to decide the claim of refund of this petitioner for the aforesaid period in accordance with law, rules, regulations and Government policy applicable to the facts of the case and also keeping in mind the principle of unjust enrichment as propounded by Hon'ble the Supreme Court in Mafatlal Industries Ltd. v. UOI, 1997 (89) ELT 247 (SC) as early as possible and practicable.
With these observations, this writ petition is hereby disposed of.