SUDIRMAN PAPER PRIVATE LTD. Vs. STATE TAX OFFICER

JUDGEMENT

(1.) Mr.B.Raveendran, learned counsel on record for writ petitioner in all these six writ petitions and Ms.G.Dhanamadhri, learned Government Advocate on behalf of the sole respondent in all these six writ petitions are before this Court.

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

(3.) This Court is informed without any disputation or disagreement that all these six writ petitions arise out of a common factual matrix and more importantly, this Court is informed that the central theme / core issue in all these six writ petitions is one and the same.