SASTHA TRADERS Vs. COMMERCIAL TAX OFFICER

JUDGEMENT

(1.) Though W.P.No.14533 of 2009 forms part of this batch, the same was omitted to be listed. Hence, it was listed under a special list and taken up for hearing and disposal with the batch with the consent of both parties.

(2.) In W.P.No.16809 of 2008, learned counsel for the petitioner states that the assessee has availed the then prevailing Scheme for samadhan/settlement of tax arrears and hence nothing further survives therein. He has also made an endorsement in the bundle to that effect. Accordingly and recording the aforesaid, W.P.No.16809 of 2008 is dismissed. No costs.

(3.) The petitioners are dealers engaged in trading in cement and are assessees on the files of the respective respondent/assessing officers.