DAKSH AGENCIES Vs. COMMERCIAL TAX OFFICER

JUDGEMENT

(1.) Mr.V.Srikanth, learned counsel on record for writ petitioner and Mr.V.Haribabu, learned 'Additional Government Pleader' ['AGP' for brevity] on behalf of both the official respondents are before this Court.

(2.) With consent of learned counsel on both sides, the main writ petition is taken up and is being disposed of.

(3.) Impugned order in the instant writ petition, is a Revised Assessment order made by the 2nd respondent under Section 27 of the 'Tamil Nadu Value Added Tax Act, 2006 (Tamil Nadu Act 32 of 2006)' ['TNVAT Act' for the sake of brevity].