GASKET INDIA PRIVATE LIMITED VADAPALANI CHENNAI Vs. SECRETARY DEPARTMENT OF COMMERCIAL TAX GOVERNMENT OF TAMILNADU CHENNAI

JUDGEMENT

(1.) MR.B.Anandan, the learned Government Advocate, takes notice for the respondents.

(2.) THE learned counsel appearing on behalf of the petitioner had submitted that it would suffice, if the second respondent is directed to dispose of the representation, dated 13.6.2011, on merits and in accordance with law, within a specified period.

(3.) ACCORDINGLY, the writ petition is disposed of, with the above directions. No costs. Connected M.P.No.1 of 2011 is closed.