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Judgment
M. Jaichandren, J.—This writ petition has been filed praying for a writ of certiorarified mandamus, challenging the show cause notice of the first Respondent, dated 21.10.2010.
At this stage of the hearing of the writ petition, the learned Counsel appearing on behalf of the Petitioner had submitted that the Petitioner may be permitted to file a detailed reply to the impugned show cause notice, dated 21.10.2010, within a specified time. Thereafter, the first Respondent shall be directed to consider the reply filed by the Petitioner and to pass appropriate orders, on merits and in accordance with law, in the light of the circular bearing circular No. 123/5/2010-TRU, dated 24.05.2010.
The learned Counsel appearing on behalf of the Respondents has no objection for this Court passing an order, as prayed for by the Petitioner.
In such circumstances, the Petitioner is permitted to file a reply to the impugned show cause notice of the first Respondent, dated 21.10.2010, within a period of four weeks from the date of receipt of a copy of this order. On such reply being submitted, the first Respondent shall consider the same and pass appropriate orders thereon, on merits and in accordance with law, taking into consideration the circular bearing circular No. 123/5/2010-TRU, dated 24.05.2010, if it is found to be applicable to the Petitioner, within a period of eight weeks thereafter.
The writ petition is ordered accordingly. No cost. Consequently, connected miscellaneous petitions are also closed.