JBC IMPEX REP BY ITS AUTHORISED SIGNATORY ARUN SINGHANIA; FEDERATION OF MADRAS MERCHANTS AND MANUFACTURERS ASSOCIATION; DEAL WELL DISTRIBUTOR AND MARKETING Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The writ petition in W.P. No. 18730 of 2003 is filed for issuance of a writ of certiorarified mandamus to call for the records on the file of the second respondent herein in his order in O.P. No. 930 of 2003 dated 30.4.2003, quash the same and direct the first respondent to declare that Sl. No. 9 of Eleventh Schedule introduced by the Tamil Nadu Act 22 of 2002 with effect from 1.7.2002, is ab intio void and ultra vires Articles 14, 265, 286, 301, 304(a) of the Constitution of India.

(2.) The writ petition in W.P. No. 18731 of 2003 is filed for issuance of a writ of certiorarified mandamus to call for the records on the file of the second respondent herein in his order in O.P. No. 931 of 2003 dated 30.4.2003, quash the same and direct the first respondent to declare that Sl. No. 8 of Part G to the First Schedule introduced by the Tamil Nadu Act 18 of 2002 as it stood between 27.3.2002 to 30.6.2002, is ab intio void and ultra vires Articles 14, 265, 286, 301, 304(a) of the Constitution of India.

(3.) The writ petition in W.P. No. 24333 of 2003 is filed for issuance of a writ of certiorari to call for the records on the file of the third respondent in its proceedings in O.P. Nos. 822 of 2002 dated 30.4.2003 and quash the same.