ANJANAYA ENTERPRISES Vs. COMMERCIAL TAX OFFICER

JUDGEMENT

(1.) THE prayer in the WP No. 36424 of 2005, which relates to O. A. No. 1501 of 2003, reads as follows:-"to call for the records of the respondent in TNGST/1521561/1999-2000, set aside the impugned proceedings dated 10. 10. 2003 and further direct the respondent to furnish the details collected from the third parties, thereafter give a reasonable opportunity to the petitioner to put forth the objections as prayed for in the objections and thereafter pass orders in accordance with the provisions of the Tamil Nadu General Sales Tax Act 1959.

(2.) THE prayer in the WP No. 36389 of 2005, which relates to O. A. No. 1342 of 2003, reads as follows:-" to call for the records of the respondent in TNGST/1521561/2000-2001, set aside the impugned proceedings dated 26. 8. 2003 and further direct the respondent to furnish the details collected from the third parties, thereafter give a reasonable opportunity to the petitioner to put forth the objections as prayed for in the objections and thereafter pass orders in accordance with the provisions of the Tamil Nadu General Sales Tax Act 1959.

(3.) THE prayer in the WP No. 36598 of 2005, which relates to O. P. No. 1341 of 2003, reads as follows:-" to call for the records of the respondent in TNGST/1521561/1998-1999, set aside the impugned proceedings dated 26. 8. 2003 and further direct the respondent to furnish the details collected from the third parties, thereafter give a reasonable opportunity to the petitioner to put forth the objections as prayed for in the objections and thereafter pass orders in accordance with the provisions of the Tamil Nadu General Sales Tax Act 1959.