DCW LIMITED Vs. STATE TAX OFFICER, TIRUCHENDUR

JUDGEMENT

(1.) Mr.S.Dhayalan, learned Government Advocate takes notice for the respondent in all the writ petitions.

(2.) By consent, the writ petition itself is taken up for final hearing.

(3.) The petitioner has come up with this present writ petition for a Writ of Certiorarified Mandamus, calling for the order of the respondent, bearing reference TNVAT 33465900009/14-15, dated 30.04.2018, quash the same and consequently, direct the respondent to de novo adjudicate the Assessment Notice, dated 04.04.2018 for the assessment year 2014-15.