LAWS(MAD)-2012-2-271

D VENKATESH Vs. DEPUTY COMMERCIAL TAX OFFICER

Decided On February 21, 2012
D. VENKATESH Appellant
V/S
DEPUTY COMMERCIAL TAX OFFICER Respondents

JUDGEMENT

(1.) HEARD the learned counsel appearing for the petitioner and the learned Government Advocate for taxes, appearing on behalf of the respondent.

(2.) BY consent of both the parties, the writ petition is taken up for final disposal.