GOLDEN PAPER MILLS R S NO 318/4 KANDHADU VILLAGE MARAKKANAM TINDIVANAM Vs. ASSISTANT COMMISSIONER COMMERCIAL TAX OFFICE VILLUPURAM VILLUPURAM DISTRICT

JUDGEMENT

(1.) MR. A. Mahadevan, the learned Additional government Pleader takes notice for the respondents.

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

(3.) IT has been further submitted by the petitioner that the first respondent, without affording an opportunity to the petitioner to pay the said amount, had proceeded to cancel the deferral agreement. Therefore, the petitioner has preferred the present writ petition challenging the impugned order of the first respondent made in proc. RC/a5/7297/2005, dated 23. 3. 2007, cancelling the deferral agreement stating that it is illegal and invalid in the eye of law.