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Judgment
M. Jaichandren, J.—Heard the learned Counsel appearing for the Petitioner and the learned Counsels appearing for the Respondents.
At this stage of the hearing of the writ petition, the learned Counsel appearing on behalf of the Petitioner has submitted that it would suffice, if the
Petitioner is permitted to make a representation to the second Respondent, with regard to the refund claim made by him, under the Tamil Value
Added Tax Act, 2006, and if the second Respondent is directed to consider the same and pass appropriate orders thereon, within a specified
period.
The learned Counsels appearing on behalf of the Respondents, have no objection for such an order being passed by this Court.
In such circumstances, the Petitioner is permitted to make a representation before the second Respondent, with regard to the refund claim,
under the Tamil Nadu Value Added Tax Act, 2006, within a period of 15 days from the date of receipt of a copy of this order. On such claim
being made, the second Respondent shall consider the same and pass appropriate orders thereon, on merits and in accordance with 3 law, within a
period of eight weeks thereafter.
The writ petition is ordered accordingly. No costs. Consequently connected miscellaneous petition is also closed.