AAR BEE ENTERPRISES Vs. ASSISTANT COMMISSIONER

JUDGEMENT

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

(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 respondent is directed to dispose of the representation, dated 26.11.2009, on merits, within a specified period. He had also submitted that it is open to the respondent to re-open the assessment already made and to pass fresh assessment orders, after accepting the form XVII filed after the passing of the final assessment order and to raise the assessment, under Tamil Nadu General Sales Tax Act 1959.