Anthony Garments Pvt. Ltd. vs The Commercial Tax Officer and The Assistant Commissioner (CT)

M. Jaichandren, J.—Heard the learned Counsel appearing for the Petitioner, the learned Additional Government Pleader (Taxes) appearing

for the Respondents.

At this stage of the hearing of the writ petition, the learned Counsel appearing on behalf of the Petitioner had submitted that it would suffice, if

the second Respondent is directed to dispose of the representation, dated 31.03.2011, on merits, within a specified period.

The learned Additional Government Pleader (Taxes) appearing on behalf of the Respondents, has no objection for such an order being passed

by this Court.

In view of the submissions made by the learned Counsels appearing on either side, the second Respondent is directed to dispose of the

representation, dated 31.03.2011, on merits and in accordance with law, within a period of 4 weeks from the date of receipt of a copy of this

order. The Petitioner is directed to furnish a copy of the representation, dated 31.03.2011, to the second Respondent along with a copy of this

order. However, it is made clear that this Court, by this order, has not expressed any opinion on the merits of the matter.

The writ petition is ordered accordingly. No costs.