METCO ROOF PRIVATE LIMITED Vs. DEPUTY COMMISSIONER CT.

JUDGEMENT

(1.) All these Writ Petitions is being disposed of by way of this Common Order as all the Writ Petitions arising out of the same issues.

(2.) Heard Sri G. Narendra Chetty, learned counsel for the petitioners and the learned Government Pleader for Commercial Tax.

(3.) In Writ Petition Nos.36378 of 2012, 14544 of 2019 and 10478 of 2023, the issues that arise before this Court is on the question of clarification of the galvanized iron sheets. The issue that arises in W.P.No.28038 of 2013 is on the question of whether the Deputy Commissioner, could have refused deferment of hearing despite the said question being before this Court in the aforesaid three Writ Petitions.