G SRIDHARAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) Heard the learned Counsel appearing for the Petitioner and the learned Government Advocate appearing for the Respondents.

(2.) At this stage of the hearing of the writ petition, the learned Counsel appearing for the Petitioner had submitted that the issues involved in this writ petition are covered by the order of this Court, dated 24.4.2007, in W.P. Nos. 15061 to 15063 of 2007, wherein, this Court had directed the Respondents therein to receive the tax, as and when it is voluntarily tendered, by the Petitioners therein, in advance, for 7 days, 30 days or 90 days, without insisting on the payment of 1/10th of the quarterly, tax for every entry into Tamil Nadu, in respect of the Petitioners' vehicles concerned.

(3.) The learned Government Advocate appearing for the Respondents have no objection for this Court following its earlier order, dated 24.4.2007.