Madras High Court
M/S.Roofit Industries Limited vs The Commercial Tax Officer on 27 November, 2018
Author: R.Mahadevan
Bench: R.Mahadevan
1
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 27.11.2018
CORAM
THE HONOURABLE MR.JUSTICE R.MAHADEVAN
W.P.No.12709 of 2007
and
M.P.Nos.1 and 2 of 2007
M/s.Roofit Industries Limited,
Rep. by its Works Manager,
B-42, First Main Road,
SIPCOT Industrial Complex,
Gummidipoondi – 601 201. ... Petitioner
Vs
The Commercial Tax Officer,
Ponneri Assessment Circle,
Ponneri – 601 204. ... Respondent
Prayer: Writ Petition filed under Article 226 of the Constitution of India to
issue a Writ of Certiorarified Mandamus, calling for the records of the
respondent in his proceedings, dated 16.02.2007 in respect of
TNGST/1700568/04-05 pertaining to the petitioner and quash the same as
arbitrary and illegal and direct the respondent to defer the claim till the
completion of the proceedings pending before the Board for Industrial and
Financial Reconstruction.
For Petitioner : Mr.R.Munuswamy
For Respondent : Mr.M.Hariharan
Additional Government Pleader
http://www.judis.nic.in
2
R.MAHADEVAN, J.
arb/ms
ORDER
When the matter was taken up for consideration, the learned counsel for the petitioner, on instructions, submitted that the relief sought for herein has become infructuous and hence, nothing survives for adjudication in this Writ Petition.
2.In view of the above submission made by the learned counsel for the petitioner, this Writ Petition is dismissed as infructuous. No costs.
Consequently, connected miscellaneous petitions are also dismissed.
27.11.2018 Index: Yes/ No arb/ms To The Commercial Tax Officer, Ponneri Assessment Circle, Ponneri – 601 204.
W.P.No.12709 of 2007and M.P.Nos.1 and 2 of 2007 http://www.judis.nic.in