MAHINDRA AND MAHINDRA LTD Vs. ASSISTANT COMMISSIONER CT

JUDGEMENT

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

(2.) AT this stage of the hearing of the writ petition, the learned counsel appearing on behalf of the petitioner had submitted that it would suffice, if the respondent is directed to reconsider the request of the petitioner, dated 31.3.2011, for rectification of the assessment order of the respondent, dated 25.3.2011, for the assessment year 2007-08, passed under the provisions of the Tamil Nadu Value Added Tax Act, 2006.