BHARAT STEELS Vs. THE COMMERCIAL TAX OFFICER

JUDGEMENT

(1.) MR . Kanmani Annamalai, learned Additional Government Pleader (Taxes) takes notice for the respondent.

(2.) THE petitioner has come forward with these writ petitions, challenging the orders of the respondent dated 02.03.2015.

(3.) THE learned counsel for the petitioner further submitted that the reasons given by the petitioner was not accepted on the ground that the petitioner had made excess input tax credit on the purchase whereas the sellers have reported less sales in their returns and the time sought for is only to drag on the matter.