TVL DHANAM PLASTICS, Vs. ASSISTANT COMMISSIONER OF COMMERCIAL TAXES, DCTO I AND TAMILNADU INDUSTRIAL INVESTMENT CORPORATION LTD ,

JUDGEMENT

(1.) The Petitioner has approached this Court with a prayer, for issuance of a writ, in the nature of certiorari, for quashing the order passed by the Assistant Commissioner,(CT), Thanjavur, with consequential relief for a writ, in the nature of Mandamus, directing the Respondent No. 3, to amend the eligibility certificate issued to the Petitioner.

(2.) The Petitioner availed a term loan of Rs. 15.33 lakhs [Rupees Fifteen Lakhs and Thirty three thousand only] from the Tamil Nadu Industrial Investment Corporation Ltd., Thanjavur, on 1.6.1995. The commercial production was started by the Petitioner, on 01.06.1996.

(3.) The State Government framed a scheme for deferral payment of sale tax, stipulating that a registered dealer, under the Tamil Nadu General Sales Tax Act, will be entitled to deferral payment to the extent of investment made for the period of nine years, and to be repaid without interest on the expiry of the period of nine years.