PRABATH MILLS Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) Mr. M.Hariharan, learned Additional Government Pleader (Taxes) accepts notice for all four respondents. At request of both learned counsel this Writ Petition has taken up for final hearing even at the stage of admission.

(2.) Both learned counsel draw my attention to an order passed in W.P.Nos.4173 and 4176 in the case of M/s. Dhandapani Cement Private Limited Vs. The State of Tamil Nadu, wherein the identical issue as arising before me has been considered and decided by me in the following terms:

(3.) The State has, after the date of the above order, filed a Writ appeal challenging the decision in the case of Ramco Cements (Supra) that is pending. No stay of the order of the learned single Judge has been obtained. Barring the aforesaid, there is complete identity on facts and in law in the matter before me as well as in the matter considered earlier. I thus reiterate the view taken in the above matter.