ABIRAMI AGENCIES Vs. COMMERCIAL TAX OFFICER FAC

JUDGEMENT

(1.) THIS writ petition has been filed challenging the order, dated 29.9.2005, passed by the second respondent in R.P.No.21 of 2004.

(2.) THE revision petition had been filed by the petitioner against the provisional assessment of sales tax made by the first respondent.

(3.) IN view of the submissions made by the learned counsels appearing on behalf of the parties concerned, the provisional assessment order, dated 29.9.2005, is set aside and the first respondent is directed to pass final assessment orders, as per the provisions of the Tamil Nadu General Sales Tax Act, 1959, within a period of three months from the date of receipt of a copy of this order. The writ petition is ordered accordingly. No costs. Consequently, connected writ petition miscellaneous petition is closed.