PRESIDENCY CLUB Vs. ENTERTAINMENT TAX OFFICER

JUDGEMENT

(1.) HEARD the learned counsel appearing for the petitioner and the learned Additional Government Pleader appearing for the respondents.

(2.) IN view of the orders passed by this Court, on 9.2.2011, in W.P.Nos.1893 and 1894 of 2011, since, no further orders are necessary, these writ petitions stand closed. No costs. Consequently, connected miscellaneous petitions are closed.