Madras High Court
M/S.Erisa Energy Solutions Pvt. Ltd vs The Assistant Commissioner (St) on 11 August, 2022
Author: Anita Sumanth
Bench: Anita Sumanth
W.P.Nos.10893 & 10898 of 2021
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 11.08.2022
CORAM
THE HONOURABLE DR. JUSTICE ANITA SUMANTH
W.P.Nos.10893 & 10898 of 2021
and
WMP Nos.11526 & 11530 of 2021
M/s.Erisa Energy Solutions Pvt. Ltd.
(Represented by its Managing Director
Mr.D.Muthukumar)
No.762, 1st Floor, Sreevatsa Square
VKK Menon Road
Coimbatore – 600 044. ...Petitioner in both W.Ps.
Vs.
The Assistant Commissioner (ST)
Thudiyalur Assessment Circle
Coimbatore. ...Respondent in both W.Ps.
Prayer in W.P.No.10893 of 2021:Writ Petition filed under Article 226 of the
Constitution of India, to issue a Writ of Certiorarified Mandamus, calling for
the records on the files of the Respondent herein in his CST/1172059/2016-17
dated 10.12.2020 and to quash the same and direct the Respondent herein to
accept the declaration forms filed by them along with application dated
22.03.2021 and to levy tax at the rate of 2% as per Section 8 (1) of the CST Act,
1956, both in respect of direct interstate sales and transit sales covered under
Section 6(2) (b) of the CST Act, 1956.
Prayer in W.P.No.10898 of 2021:Writ Petition filed under Article 226 of the
Constitution of India, to issue a Writ of Certiorarified Mandamus, calling for
the records on the files of the Respondent herein in his CST/1172059/2017-18
dated 10.12.2020 and to quash the same and direct the Respondent herein to
accept the declaration forms filed by them along with application dated
1/2
https://www.mhc.tn.gov.in/judis
W.P.Nos.10893 & 10898 of 2021
DR.ANITA SUMANTH,J.
nst
22.03.2021 and to levy tax at the rate of 2% as per Section 8 (1) of the CST Act,
1956, both in respect of direct interstate sales and transit sales covered under
Section 6(2) (b) of the CST Act, 1956.
In both W.Ps.
For Petitioner :Mr.N.Inbarajan
For Respondent :Mrs.K.Vasanthmala
Government Advocate
COMMONORDER
Learned counsel for the petitioner seeks permission of this Court to withdraw the above Writ Petitions. He has also made endorsements to that effect.
2. In light of endorsements made, these writ petitions are dismissed as withdrawn. No costs. Connected writ miscellaneous petitions are closed.
11.08.2022 nst Index : Yes/No Speaking Order/Non speaking Order To The Assistant Commissioner (ST) Thudiyalur Assessment Circle Coimbatore.
W.P.No.10893 & 10898 of 2021 and WMP Nos.11526 & 11530 of 2021 2/2 https://www.mhc.tn.gov.in/judis