TVL BHARATH PACKING Vs. STATE TAX OFFICER

JUDGEMENT

(1.) Mr.Adithya Reddy, learned counsel on record for writ petitioner and Ms.G.Dhanamadhri, learned Government Advocate on behalf of lone official respondent are before this Court.

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

(3.) Subject matter of instant writ petition arises under "Tamil Nadu Value Added Tax Act, 2006 (Tamil Nadu Act 32 of 2006)", which shall hereinafter be referred to as "TNVAT Act" for brevity.