RAJARAM & CO , REPRESENTED BY ITS GENERAL MANAGER Vs. DEPUTY COMMERCIAL TAX OFFICER, KATPADI CHECK POST

JUDGEMENT

(1.) Issue notice. Mr.S.Kanmani Annamalai, learned Additional Government Pleader, accepts notice on behalf of the respondents.

(2.) By virtue of the writ petition, challenge is laid to order dated 17.01.2017 and the consequential proceedings, which are encapsulated in the order, dated 20.01.2017.

(3.) By virtue of the impugned order, the petitioner has been called upon to pay one time tax equivalent to a sum of Rs.19,800/- and compounding fee equivalent to twice the amount of the tax demanded.