KLENE PAKS LIMITED Vs. THE COMMERCIAL TAX OFFICER

JUDGEMENT

(1.) HEARD the learned counsel appearing for the petitioner and the learned Government Advocate appearing on behalf of the respondent. By consent of both the parties, the writ petition is taken up for final disposal.

(2.) IN view of the similar orders passed by this Court, in a number of writ petitions, including the order, dated 21.12.2010, made in W.P.No.29050 of 2010, the following order is passed:

(3.) THIS matter was taken up for hearing today, 'on being mentioned'. On hearing the learned counsel appearing on behalf of the petitioner and the learned counsel appearing on behalf of the respondent, the earlier order, dated 6.9.2012, made in W.P.No.24491 of 2012, shall stand modified and a fresh order is passed, as follows: