SAKTHI SUGARS LIMITED Vs. DEPUTY COMMISSIONER

JUDGEMENT

(1.) R.Mahadevan, the learned Additional Government Pleader, takes notice for the respondents.

(2.) THOUGH the prayer is for a larger relief, the learned counsel appearing on behalf of the petitioner had submitted that it would suffice, if the fourth respondent is directed to dispose of the revision petition, dated 21.3.2011, filed by the petitioner, with regard to the levy of interest, under Section 24(3) of the Tamil Nadu General Sales Act, 1959, relating to the assessment years 1990-91 to 1996-97, 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.