MY ELECTRONICS Vs. COMMERCIAL TAX OFFICER

JUDGEMENT

(1.) Issue notice. Mr.K.Venkatesh, accepts notice on behalf of the respondent.

(2.) These Writ Petitions pertain to five (5) Assessment Years (A.Ys). These being: A.Y.2010-11; A.Y.2012-13; A.Y.2013-14; A.Y.2014-15 and A.Y.2015-16.

(3.) The respondent has passed five (5) separate orders, qua each of the A.Ys, of even date, i.e., 14.10.2016. Before passing the impugned orders, separate notice of even date, i.e., 19.09.2016, was issued to the petitioner.