TVL. SWASTHYA RETIREMENT HOMES PVT. LTD. Vs. ASSISTANT COMMISSIONER (ST), POLLACHI RURAL ASSESMENT CIRCLE, POLLACHI

JUDGEMENT

(1.) Ms. G. Dhanamadri, learned Government Advocate (Taxes) takes notice for the respondent. At request of both sides, the Writ Petition itself is taken up for final disposal at the stage of admission.

(2.) The petitioner in this writ petition challenges order of assessment dtd. 3/1/2019 passed in terms of the Tamil Nadu Tax on Luxuries Act, 1981 for the period 2014-15.

(3.) This Court has considered a similar challenge in respect of the same petitioner in a batch of Writ Petitions bearing W.P. Nos. 3924, 3928, 3930, 3931, 3934, 3936, 3939, 3941, 3942, of 2019 and has passed orders as follows: