LAWS(MAD)-2019-6-56

TVL SHREE SHANMUGA ELECTRICALS Vs. ASSISTANT COMMISSIONER (ST)

Decided On June 04, 2019
Tvl Shree Shanmuga Electricals Appellant
V/S
Assistant Commissioner (St) Respondents

JUDGEMENT

(1.) This common order will govern and dispose of these four writ petitions.

(2.) Mr.Adithya Reddy, learned counsel on record for the sole writ petitioner in all the four writ petitions is before this Court. Ms.Dhana Madhri, learned Government Advocate (Taxes) accepts notice on behalf of the lone respondent in all the four writ petitions.

(3.) Considering the narrow compass on which these writ petitions turn, the main writ petitions itself are taken up for disposal with the consent of both the learned counsel.