TVL.SURABHI GRANITES Vs. ASSISTANT COMMISSIONER (CT)

JUDGEMENT

(1.) Ms.D.Naveena, learned counsel on record for sole writ petitioner is before this Court. Ms.G.Dhanamadhri, learned Government Advocate accepts notice on behalf of lone official respondent.

(2.) With consent of learned counsel on both sides, main writ petition itself is taken up and is being disposed of.

(3.) Subject matter of instant writ petition arises under 'Tamil Nadu Value Added Tax Act, 2006 (Tamil Nadu Act 32 of 2006)' ('TNVAT Act' for brevity).