TVL JANDU STEEL INDUSTRIES REP BY ITS PARTNER JAGTAR SINGH JANDU Vs. COMMERCIAL TAX OFFICER ALANDUR ASSESSMENT CIRCLE

JUDGEMENT

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

(2.) THOUGH the prayer is for a larger relief, 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 31.10.2011, on merits and in accordance with law, within a specified period.