KASTHURI TRADERS Vs. COMMERCIAL TAX OFFICER, CHENNAI

JUDGEMENT

(1.) The petitioner is in the second round of litigation and challenges orders of assessments that have been passed on 28/6/2019. The petitioner had suffered orders of assessments originally, dtd. 28/3/2018 for the periods 2007-08, 2009-10, 2011-12, 2012-13, 2013-14 and 2014-15 that had been challenged by way of writ petitions in W.P.Nos.11894 to 11900 of 2018. The challenge included orders of assessments for the periods 2011-12 and 2012-13.

(2.) A Learned Single Judge of this Court passed the following order on 4/6/2018, of which relevant paragraphs are extracted below:-

(3.) Thus it was a matter of grace of the petitioner had been granted yet another opportunity and the narration captured by the Learned Judge in order dtd. 4/6/2018 is self-explanatory as to the repeated litigation initiated before the Court. In conclusion, the Learned Judge permits the petitioner to treat the orders impugned in those writ petitions as show cause notices and submit their objections within 10 days from the date of receipt of a copy of that order.