INFORMATICS Vs. STATE TAX OFFICER

JUDGEMENT

(1.) Mr.V.Haribabu, learned Additional Government Pleader takes notice for the respondent. By consent of the parties, these main writ petitions are taken up for final disposal at the admission stage itself.

(2.) These writ petitions are filed challenging the orders of assessment dated 26.11.2018 passed in respect of assessment years 2009-2010 to 2014-2015.

(3.) Heard both sides.