RAYMIX CONCRETE INDIA PRIVATE LIMITED Vs. PRINCIPAL COMMISSIONER AND COMMISSIONER OF COMMERCIAL TAXES, EZHILAGAM

JUDGEMENT

(1.) Ms.Dhanamadhri, learned Government Advocate (Taxes) accepts notice for all three respondents. By consent of, and at request of learned counsel for the petitioner and Ms.Dhanamadhri, the Writ Petition is taken up for final disposal 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 in W.A.No.3403 of 2019 challenging the decision in the case of Ramco Cements (Supra) that has been considered and dismissed by a Division Bench of this Court on 09.03.2020. Though she submits that the State intends to file further appeal, order dated 09.03.2020 prevails as on date.