SRI VINAYAKA AGENCIES Vs. THE COMMERCIAL TAX OFFICER

JUDGEMENT

(1.) SINCE the issue involved in these writ petitions are one and the same, they are taken up together and disposed of by this common order.

(2.) MR . TR. Janardhanam, learned Government Advocate takes notice for all the respondents.

(3.) THE learned Government Advocate would only contend that even as per the decision of the Supreme Court unless safe guard in respect of payment in question is made, the revenue of the Government will be at stake. Initially, the petitioner sought for time to reply. Accordingly, time was also granted. Thereafter, he filed objections, which was also considered in detail and only then, the orders impugned in these Writ Petitions have been passed. To sum up, the orders impugned in these Writ Petitions were passed in accordance with law and they need not be interfered with by this Court.