TVL POWERICA LTD Vs. COMMERCIAL TAX OFFICER

JUDGEMENT

(1.) Heard Mr. N.Murali kumaran, learned counsel for M/s.MCGAN Law Firm, counsel for the petitioner and Mr.K.Venkatesh, learned Government Advocate for the respondent.

(2.) The petitioner is a registered dealer on the file of the respondent under the provisions of the Tamil Nadu General Sales Tax Act, 1959, (hereinafter referred to as TNGST Act).

(3.) In this writ petition, the petitioner seeks for issuance of a writ of prohibition, prohibiting the respondent from proceeding further, pursuant to his notice dated 11.04.2005. The said notice proposes to revise the assessment under the TNGST Act, for the Assessment year 2002-03.