M/S.Jothi Tiles vs The Commercial Tax Officer on 8 April, 2022

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Madras High Court

M/S.Jothi Tiles vs The Commercial Tax Officer on 8 April, 2022

Bench: C.Saravanan

                                                                     W.P(MD).No.6561 of 2022

                         BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                             DATED : 08.04.2022

                                                    CORAM

                                  THE HONOURABLE MR.JUSTICE C.SARAVANAN

                                           W.P(MD).No.6561 of 2022

                M/s.Jothi Tiles,
                T.S.No.2195/2B, North 4th Street,
                Pudukottai,
                Rep. by its Proprietor,
                Thiru.A.Salaiprakash                                          ... Petitioner

                                                     Vs.

                1.The Commercial Tax Officer,
                 T.S.No.2382/B, First Floor,
                 West Main Street,
                 Pudukottai.

                2.The Assistant Commissioner,
                 Pudukottai-I Assistant Circle,
                 T.S.No.5859/3, Kattuputhukulam,
                 Pudukottai-622 001.

                3.The Assistant Commissioner,
                  Commercial Tax,
                  Tuticorin.                                                 ...Respondents

                Prayer : Writ Petition filed under Article 226 of the Constitution of India,
                praying this Court to issue a Writ of Mandamus, directing the respondents 1
                to 2 herein to pass appropriate order refunding sum of Rs.7,97,608/- paid
                towards advance tax and Input Excess VAT for the period August 2015 to


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https://www.mhc.tn.gov.in/judis
                                                                           W.P(MD).No.6561 of 2022

                June 2017 along with interest by considering the representation dated
                12.11.2021 given by the petitioner, within the time frame fixed by this Court.


                                  For Petitioner  : Mr.B.Chakkaravarthi
                                  For Respondents : Mr.K.S.Selva Ganesan
                                                    Additional Government Pleader

                                                    ORDER

Heard the learned counsel for the petitioner and the learned Additional Government Pleader for the respondents.

2. This writ petition stands disposed of at the time of admission without expressing any opinion of the merits of the case by directing the respondents to consider and pass appropriate orders on the petitioner's representations, dated 23.11.2019 and 12.11.2021 within a period of thirty days from the date of receipt of copy of this order after giving an opportunity of hearing the petitioner. No costs.


                                                                               08.04.2022

                Index             : Yes / No
                Internet          : Yes/ No
                sn




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https://www.mhc.tn.gov.in/judis W.P(MD).No.6561 of 2022 To

1.The Commercial Tax Officer, T.S.No.2382/B, First Floor, West Main Street, Pudukottai.

2.The Assistant Commissioner, Pudukottai-I Assistant Circle, T.S.No.5859/3, Kattuputhukulam, Pudukottai-622 001.

3.The Assistant Commissioner, Commercial Tax, Tuticorin.

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https://www.mhc.tn.gov.in/judis W.P(MD).No.6561 of 2022 C.SARAVANAN, J.

sn W.P(MD).No.6561 of 2022 08.04.2022 4/4 https://www.mhc.tn.gov.in/judis

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