Madras High Court
The State Of Tamil Nadu vs Tvl.S.Sankaralinga Reddiar on 6 January, 2020
Author: V.K
Bench: Vineet Kothari, R.Suresh Kumar
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 06.01.2020
CORAM
THE HON'BLE DR.JUSTICE VINEET KOTHARI
AND
THE HON'BLE MR.JUSTICE R.SURESH KUMAR
W.P.Nos.6573, 6575, 6576 and 6617 of 2003
The State of Tamil Nadu
rep.by the Deputy Commissioner (CT)
Madurai Division, Madurai. ... Petitioner in all the W.Ps.
-Vs-
1.Tvl.S.Sankaralinga Reddiar
No.4, Sudhanthirapuram
Madurai.
2.The Secretary, Tamil Nadu Sales Tax
Appellate Tribunal (Addl.Bench)
Madurai-20. ... Respondents in all the W.Ps
For Petitioner : Mr.Hariharan, Government Advocate (Taxes)
For Respondents : R1 – No appearance
R2 – Tribunal
Prayer in W.P.No.6573/2003 : Writ Petition under Article 226 of the Constitution of India
praying for a Writ of Certiorari calling for the records of the second respondent pertaining
to the common order dated 20.04.2000 made in M.T.A.No.577 of 1997 andquash the
same as illegal.
Prayer in W.P.No.6575/2003 : Writ Petition under Article 226 of the Constitution of India
praying for a Writ of Certiorari calling for the records of the second respondent pertaining
to the common order dated 20.04.2000 made in M.T.A.No.585 of 1997 andquash the
same as illegal.
Page 1 of 3
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Prayer in W.P.No.6576/2003 : Writ Petition under Article 226 of the Constitution of India
praying for a Writ of Certiorari calling for the records of the second respondent pertaining
to the common order dated 20.04.2000 made in M.T.A.No.580 of 1997 andquash the
same as illegal.
Prayer in W.P.No.6617/2003 : Writ Petition under Article 226 of the Constitution of India
praying for a Writ of Certiorari calling for the records of the second respondent pertaining
to the common order dated 20.04.2000 made in M.T.A.No.581 of 1997 andquash the
same as illegal.
COMMON ORDER
(Order of the Court was made by DR.VINEET KOTHARI, J.) The learned Government Advocate (Taxes) appearing for the petitioner, Mr.Hariharan, seeks leave of this Court to withdraw the Writ Petitions, since the claims in the present cases are below the prescribed monetary limit in G.O. (Ms) No.105, Commercial Taxes and Registration (D1) Department, dated 25.07.2019. He has also made an endorsement to the said effect in the court bundle.
2.In view of the above, these writ petitions are dismissed as withdrawn. No costs.
A copy of the order be communicated to both the parties.
(V.K., J.) (R.S.K.,J.) 06-01-2020 Index : Yes/No Internet : Yes/No Page 2 of 3 http://www.judis.nic.in KST DR. VINEET KOTHARI, J.
AND R.SURESH KUMAR, J.
KST To
1.Tvl.S.Sankaralinga Reddiar No.4, Sudhanthirapuram Madurai.
2.The Secretary, Tamil Nadu Sales Tax Appellate Tribunal (Addl.Bench) Madurai-20.
W.P.Nos.6573, 6575, 6576 and 6617 of 2003 06.01.2020 Page 3 of 3 http://www.judis.nic.in