CMKR GANESAN AND BROS Vs. DEPUTY COMMISSIONER

JUDGEMENT

(1.) This writ petition has been filed challenging the impugned assessment order dtd. 8/10/2024 and the consequential appeal rejection order dtd. 26/11/2025 passed by the respondents.

(2.) Mr.R.Suresh Kumar, learned Additional Government Pleader, takes notice on behalf of the respondents.

(3.) By consent of the parties, the main writ petition is taken up for disposal at the admission stage itself.