Madras High Court
Milenium Steel India Private Limited vs The Assistant Commissioner (St) F Ac on 17 November, 2021
Author: C.Saravanan
Bench: C.Saravanan
W.P.Nos.2270, 2275, 2278 and 2282 of 2019
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 17.11.2021
CORAM
THE HONOURABLE MR.JUSTICE C.SARAVANAN
W.P.Nos.2270, 2275, 2278 and 2282 of 2019
and
W.M.P.Nos.2512, 2519, 2525 and 2530 of 2019
Milenium Steel India Private Limited,
Represented by its Managing Director,
D.Hari Prasad Reddy,
98, Halls Road, Third Floor,
Kilpauk, Chennai-600 010. ... Petitioner in all W.Ps.
Versus
The Assistant Commissioner (ST) F AC,
Kilpauk Assessment Circle,
F-50, First Avenue, Anna Nagar East,
Chennai-102. ... Respondent in all W.Ps.
Common Prayer: Writ Petition is filed under Article 226 of the
Constitution of India, praying to issue a Writ of Certiorarified Mandamus,
calling for the records on the files of the respondent in his
TIN/33801122087/2010-11,TIN/33801122087/2011-12,
TIN/33801122087/2013-14 and TIN/33801122087/2014-15, dated
27.12.2018 and quash the same with the direction to redo the assessment
after providing an opportunity of being heard along with their objection.
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https://www.mhc.tn.gov.in/judis
W.P.Nos.2270, 2275, 2278 and 2282 of 2019
For Petitioner : Mr.R.Kumar
For Respondents : Mr.D.Ravichander
Special Govt. Pleader
COMMONORDER
By this common order all the four writ petitions have been disposed in limine.
2. Though the petitioner has replied to the notice issued by the respondent and the objections/reply were received by the respondent, the respondent has not recorded any submission of the petitioner during personal hearing.
3. The impugned order merely states that the objection of the petitioner was received in respect of the notice issued to the petitioner.
Considering the same, these orders are set aside and this writ petitions are disposed by directing the respondents to pass appropriate orders on merits and in accordance with law within a period of 30 days from the date of receipt of a copy of this order. Needless to state that the petitioner shall be heard before passing such orders. The respondent may also record any 2/4 https://www.mhc.tn.gov.in/judis W.P.Nos.2270, 2275, 2278 and 2282 of 2019 objections seeking from the petitioner or the petitioner's representative at the time of hearing that the petitioner was represented during personal hearing.
4. With the above observations, all the writ petitions are disposed of. No costs. Consequently, connected miscellaneous petitions are closed.
17.11.2021 Index:Yes / No Internet: Yes / No ssn To The Assistant Commissioner (ST) F AC, Kilpauk Assessment Circle, F-50, First Avenue, Anna Nagar East, Chennai-102.
3/4https://www.mhc.tn.gov.in/judis W.P.Nos.2270, 2275, 2278 and 2282 of 2019 C.SARAVANAN, J., ssn W.P.Nos.2270, 2275, 2278 and 2282 of 2019 and W.M.P.Nos.2512, 2519, 2525 and 2530 of 2019 17.11.2021 4/4 https://www.mhc.tn.gov.in/judis