DURGAMBA MOTORS Vs. TRANSPORT COMMISSIONER

JUDGEMENT

(1.) HEARD the learned counsel appearing for the petitioner and the learned Additional Government Pleader appearing for the respondent.

(2.) AT this stage of the hearing of the writ petitions, the learned counsel appearing for the petitioner had submitted that the issues involved in these writ petitions are covered by the order of this Court, dated 24.4.2007, in W.P.Nos.15061 to 15063 of 2007, wherein, this Court had directed the respondents therein to receive the tax, as and when voluntarily tendered, by the petitioners therein, in advance for 7 days, 30 days or 90 days, without insisting on the payment of 1/10th of the quarterly tax for every entry into Tamil Nadu, in respect of the petitioners' vehicles therein.