MANGALA PACKS P LTD Vs. COMMERCIAL TAX OFFICER

JUDGEMENT

(1.) MR. A. SHANMUGASUNDARM, the learned Government Advocate, takes notice for the respondent.

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

(3.) IT is submitted by the learned counsel appearing on behalf of the petitioner that the issue involved in the present writ petition is covered by an order of a Division Bench of this Court made in M/s. RDS PROJECTS LTD. , Vs. THE COMMERCIAL TAX OFFICER, (2007-08 (13) TNCTJ ).