TAMIL NADU CO-OPERATIVE MILK PRODUCERS FEDERATION LIMITED Vs. ADDL. ASSISTANT DIRECTOR DGGI COIMBATORE ZONAL UNIT

JUDGEMENT

(1.) The petitioner has filed these writ petitions challenging communications issued by the Additional Assistant Director DGGI /R1 dated 15.07.2020 & 18.07.2020.

(2.) Mr.Sundareswaran, learned Senior Panel Counsel, who has entered appearance on behalf of R1 has filed a written memo to the following effect: F.No.INV/DGGI/CoZU/C/06/2020-GST Dated: 14.09.2020 To

(3.) Thus it is clear that the impugned communication only solicits certain particulars from the petitioner and any further action in continuance thereof will be taken in accordance with law after hearing the petitioner. This is recorded. There is thus no basis for the apprehension expressed by the petitioner to the effect that demands would be raised on the basis of the impugned communication itself.