WATTHOUR SYSTEMS REP BY ITS PROPRIETOR PARAMJITH SINGH Vs. STATE OF TAMIL NADU REP BY ITS SECRETARY, COMMERCIAL TAXES AND REGISTRATION DEPARTMENT

JUDGEMENT

(1.) Issue Notice. Mr.S.Kanmani Annamalai, learned Additional Government Pleader, accepts notice on behalf of the respondents. With the consent of the learned counsels for parties, the writ petition is taken up for hearing and final disposal.

(2.) This writ petition is directed against the Goods Detention Notice dated 18.01.2017.

(3.) In order to adjudicate upon the matter, the following facts and averments made in the Writ Petition are required to be noticed: