Madras High Court
Tvl.Subramaniyam & Company vs The Commercial Tax Officer on 27 March, 2012
Author: M.Jaichandren
Bench: M.Jaichandren
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED: 27.3.2012 CORAM THE HON'BLE MR.JUSTICE M.JAICHANDREN Writ Petition No.7509 of 2012 TVL.SUBRAMANIYAM & COMPANY [ PETITIONER ] NO.27, PONNUSAMY STREET, ROYAPETTAH CHENNAI-14.
Vs
THE COMMERCIAL TAX OFFICER [ RESPONDENT ]
CHEPAUK ASSESSMENT CIRCLE, CHENNAI.
Prayer: Petition filed under Article 226 of the Constitution of India praying for the issuance of a Writ of Mandamus to direct the respondent herein to accept the E1 and C Forms as per the representation dated 9.3.2012 and pass revised order in accordance with law.
For petitioner : Mr.A.Ravichandran For respondents : Mr.S.Kanmani Annamalai Government Advocate (Taxes) O R D E R Mr.S.Kanmani Annamalai, the learned Government Advocate, takes notice for the respondent.
2. Though the prayer is for a larger relief, the learned counsel appearing on behalf of the petitioner had submitted that it would suffice, if the respondent is directed to dispose of the representation, dated 9.3.2012, relating to the assessment year 2004-2005, on merits and in accordance with law, within a specified period.
3. The learned Government Advocate appearing on behalf of the respondent, has no objection for such an order being passed by this Court.
4. In view of the submissions made by the learned counsels appearing on either side, the respondent is directed to dispose of the representation, dated 9.3.2012, relating to the assessment year 2004-2005, on merits and in accordance with law, within a period of fifteen days from the date of receipt of a copy of this order. The petitioner is directed to furnish a copy of the representation, dated 9.3.2012, to the respondent, along with a copy of this order. However, it is made clear that this Court, by this order, has not expressed any opinion on the merits of the matter.
5. Accordingly, the writ petition is disposed of, with the above directions. Connected M.P.No.1 of 2012 is closed. No costs. 27.3.2012 Note: Issue order copy on 29.3.2012 lan To THE COMMERCIAL TAX OFFICER CHEPAUK ASSESSMENT CIRCLE, CHENNAI.
M.JAICHANDREN J., lan Writ Petition No.7509 of 2012 27.3.2012