VARALAKSHMI COMPANY Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) Mr.P.Rajkumar, learned counsel on record for the sole petitioner is before this Court. Ms.Dhanamadhri, learned Government Advocate (Tax) accepts notice on behalf of all the five respondents.

(2.) With the consent of both the learned counsel i.e., counsel for writ petitioner as well as the Revenue counsel, the main writ petition itself is taken up for disposal, though this writ petition is listed before this Court today under the caption 'FOR ADMISSION' in the motion list.

(3.) Both the learned counsel submitted, without any dispute or disagreement, that the entire matter turns on a very narrow compass and therefore, the main writ petition itself can be disposed of.