A ABUSALI Vs. ASSISTANT COMMISSIONER

JUDGEMENT

(1.) HEARD the learned counsel appearing for the petitioner and the learned Government Advocate (Tax), appearing on behalf of the respondent.

(2.) AT this stage of the hearing, the learned counsel appearing for the petitioner had submitted that it would suffice if the petitioner is permitted to re-submit the applications, dated 03.11.2010, in Form A, under the Tamil Nadu Value Added Tax Act, 2006, as well as Central Sales Tax Act, to the respondent and if the respondent is directed to consider the same and pass orders, as per Section 39 of the Tamil Nadu Value Added Tax Act, 2006.

(3.) THE writ petition is ordered accordingly. No costs.