S PRABAKAR Vs. IT EXPRESSWAY LIMITED

JUDGEMENT

(1.) HEARD the learned counsel appearing for the petitioner and the learned counsels appearing for the respondents.

(2.) AT this stage of the hearing of the writ petition, the learned counsel appearing on behalf of the petitioner has submitted that it would suffice, if the petitioner is permitted to make a representation to the second respondent, with regard to the refund claim made by him, under the Tamil Value Added Tax Act, 2006, and if the second respondent is directed to consider the same and pass appropriate orders thereon, within a specified period.