AMBAL AUTO A UNIT OF SREE SARADHAMBAL AUTOM REP BY ITS MANAGING DIRECTOROBILES P LTD Vs. COMMERCIAL TAX OFFICER

JUDGEMENT

(1.) MR.S.Kanmani Annamalai, the learned Government Advocate, takes notice for the respondent.

(2.) THE learned counsel appearing on behalf of the petitioner had submitted that it would suffice, if the respondent is directed to dispose of the representation, dated 12.2.2012, on merits and in accordance with law, within a specified period.

(3.) ACCORDINGLY, the writ petition is disposed of, with the above directions. No costs.