Madras High Court
B.Gurunath Meiyappan vs State Of Tamil Nadu on 5 March, 2020
Author: R.Mahadevan
Bench: R.Mahadevan
W.P.No.12000 of 2006
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 05.03.2020
CORAM
THE HONOURABLE MR.JUSTICE R.MAHADEVAN
W.P.No.12000 of 2006
B.Gurunath Meiyappan ... Petitioner
Vs.
1.State of Tamil Nadu
rep. by its Secretary to Government
Commercial Tax Department
Fort St.George
Chennai 600 009.
2.The Commercial Tax Officer,
No.46, Greams Road,
Chennai 600 006.
3.The Regional Transport Officer,
(South)
Chennai. ... Respondents
Prayer:
Petition filed under Article 226 of the Constitution of India to
issue a Writ of Mandamus directing the third respondent to register the
imported car viz. Porsche bearing Chasis No.WP1ZZZ9PZ6LA46327,
Engine No.81612461 without demanding Entry Tax Clearance
Certificate from the second respondent.
For Petitioner : Mr.S.P.Meenakshisundaram
For Respondents : Mr.A.N.R.Prathap
Government Advocate (Taxes)
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W.P.No.12000 of 2006
ORDER
The learned counsel appearing for the petitioner submits that the relief sought for in this writ petition has become infructuous and hence the writ petition may be dismissed as infructuous.
2.Recording the submission made by the learned counsel appearing for the petitioner, this writ petition is dismissed as infructuous. No costs. Consequently, connected miscellaneous petition, if any, is closed.
05.03.2020 pri Speaking Order/ Non Speaking Order Index: Yes/ No Internet: Yes/ No To
1.The Secretary to Government Commercial Tax Department Fort St.George Chennai 600 009.
2.The Commercial Tax Officer, No.46, Greams Road, Chennai 600 006.
3.The Regional Transport Officer, (South) Chennai.
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