RPG BTP INDIA PVT. LTD. Vs. DEPUTY COMMISSIONER

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and the respondents.

(2.) By this common order, all the five writ petitions are being disposed.

(3.) By the impugned orders, the first respondent has rejected the Samadhan Application filed by the petitioner to settle the arrears of tax under the Tamil Nadu Sales Tax (Settlement of Disputes) Act, 2002.