INDIRA INDUSTRIES Vs. STATE TAX OFFICER

JUDGEMENT

(1.) This common order will dispose of these five writ petitions.

(2.) Sole writ petitioner and the lone official respondent in all these five writ petitions are the same. Ms.Hema MuraliKrishnan, learned counsel on record for the sole writ petitioner in all these five writ petitions and Mr.M.Hariharan, learned Additional Government Pleader on behalf of the lone official respondent in all these five writ petitions are before this Court.

(3.) With consent of learned counsel on both sides, main writ petitions are taken up, heard out and are being disposed of.