KANDASAMY SPINNING MILLS P LTD Vs. ASSISTANT COMMISSIONER

JUDGEMENT

(1.) THE main contention of the learned counsel appearing for the petitioner is that the necessary particulars as to how the penal interest, under Section 24(3) of the Tamil Nadu General Sales Tax, Act, 1959, had been calculated in the impugned notice of the respondent, dated 23.12.2010. THErefore, he had prayed that the impugned notice, dated 23.12.2010, may be set aside, leaving it open to the respondent to issue a fresh notice, giving all the necessary particulars to enable the petitioner to raise his objections, if any.

(2.) THE learned Additional Government Pleader appearing for the respondent has no objection for such an order being passed by this Court.