SANGEETHA ENTERPRISES Vs. THE ASSISTANT COMMISSIONER (CT)

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and Mr. S. Kanmani Annamalai, learned Additional Government Pleader (Taxes) for the respondent and with their consent, the main writ petition is taken up for disposal.

(2.) This writ petition is filed challenging the order of the respondent issued in TIN No. 33592123679/2009 -10 dated 31.07.2015 and to direct the respondent to furnish copies of the records recovered through Form VSI -5 dated 29.03.2010.

(3.) 1. According to the learned counsel for the petitioner, the petitioner being a registered dealer on the files of the respondent are dealers in Gutka and Sodium Benzoate and they have shifted the original place of business from No. 7, Teachers Colony, Mak India Mill Road, Coimbatore to their Site at No. 22, Jubilee Nagar I Cross, Civil Aerodrome Post, Coimbatore, with a request to make necessary changes in the certificate of registration, which was also incorporated with effect from 18.06.2012. While so, again, the petitioner made a request to shift their office and business premises to Door No. 6/7 -A, JMJ House, GKR Nagar, Chinniampalayam, Coimbatore, which was also brought to the notice of the respondent by their letter dated 21.07.2014.