TVL DIGITAL POWER SYSTEM Vs. COMMERCIAL TAX OFFICER

JUDGEMENT

(1.) MR. R.Mahadevan ,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 learned counsel appearing on behalf of the respondent does not refute the claims made on behalf of the petitioner.