TVL. MANGAI AGENCIES, REPRESENTED BY ITS PROPRIETOR T. MEENAKSHI, 7-5-30, EAST CAR STREET, SIVAKASI, VIRUDHUNAGAR DISTRICT Vs. APPELLATE DEPUTY COMMISSIONER(CT), C.T. BUILDINGS, MADURAI ROAD, VIRUDHUNAGAR AND DEPUTY COMMERCIAL TAX OFFICER-III, C.T. BUILDINGS, SATCHIAPURAM, SIVAKASI, VIRUDHUNAGAR DISTRICT

JUDGEMENT

(1.) These Writ Petitions have been filed by the Petitioner for a Writ of Certiorarified Mandamus, to call for the records relating to the Appeal orders passed by the first Respondent in Appeal Nos. and year CST 39/2007 and CST 151/2002 dated 09.02.2010 received by the Petitioner on 19.03.2010 and quash the same and to direct the first Respondent to pass orders after affording opportunity to the Petitioner for a personal hearing.

(2.) Heard Mr. A. S. Mujibur Rahman, Learned Counsel for the Petitioner and Mr. T.R. Janarthanam, learned Additional Government Pleader, who takes notice for the Respondents.

(3.) By consent, the writ petition itself is taken up for final disposal.