PREMMIER MILK DAIRY Vs. DEPUTY COMMERCIAL TAX OFFICER

JUDGEMENT

(1.) MR. R. MAHADEVAN, the learned Additional Government Pleader, takes notice for the respondent.

(2.) WITH the consent of the learned counsels appearing on either side, the writ petition is taken up for final disposal.

(3.) THE writ petitioner challenges the notice issued by the respondent in TNGST:2962391/2005. 06, dated 4. 7. 2007, which is as follows:<FRM>JUDGEMENT_1225_TLMAD0_2007Html1.htm</FRM>