SRIDHAR AND CO Vs. STATE TAX OFFICER

JUDGEMENT

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

(2.) The petitioner is aggrieved against the order of assessment dated 19.11.2018 passed in respect of assessment year 2011-2012.

(3.) Heard the learned counsel for the petitioner and the learned Additional Government Pleader for the respondent.