R BALAKRISHNAN Vs. COMMERCIAL TAX OFFICER

JUDGEMENT

(1.) THIS writ petition has been filed praying for a Writ of Mandamus to direct the respondent to issue a refund voucher with interest, to the petitioner, under Section 42(5) of the Tamil Nadu Value Added Tax Act, pursuant to the revision of Assessment Order and Form 'P' Notice of the respondent, dated 17.06.2010.

(2.) AT this stage of the hearing of the writ petition, the learned Government Advocate appearing on behalf of the respondent had submitted that the excess amount of tax paid by the petitioner amounting to Rs.28,89,808/- would be refunded to the petitioner, within a period of eight weeks from today.