S NATARAJAMURTHY Vs. COMMERCIAL TAX OFFICER

JUDGEMENT

(1.) Heard the learned counsels appearing for the parties.

(2.) Since there is no factual dispute, on consent of the counsels appearing, the writ petition itself is taken up for disposal.

(3.) The petitioner has prayed for issuing Writ of Prohibition or any other appropriate writ or direction prohibiting the respondent from enforcing the direction dated 16.10.2002. The relevant portion of the direction is to the following effect :-