TOUCH STONE INFRASTRUCTURE AND SOLUTIONS PVT. LTD. Vs. COMMERCIAL TAX OFFICER, J.J. NAGAR ASSESSMENT CIRCLE

JUDGEMENT

(1.) Mr. K.M. Malar Mannan, learned counsel on record for writ petitioner and Ms. G. Dhanamadhiri, learned Government Advocate, who accepts notice on behalf of the 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.) Main 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 the sake of convenience and clarity.