Madras High Court
M/S. Ritco Logistics (P) Limited vs The Commissioner Of Commercial Taxes on 17 October, 2012
Author: M.Jaichandren
Bench: M.Jaichandren
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATE: 17.10.2012 CORAM THE HONOURABLE MR.JUSTICE M.JAICHANDREN Writ Petition No.28380 of 2012 M/s. Ritco Logistics (P) Limited Ritco House, No.336, Phase II, Udyog Vihar, Gurgoan, Harayana State .. Petitioner. Versus 1.The Commissioner of Commercial Taxes, Ezhilagam II Floor, Chepauk, Chennai-600 005. 2.The Joint Commissioner of Commercial Taxes, Vellore Division, No.4, Bharathiyar Street, Vellore. 3.Deputy Commercial Tax Officer, Pattanur Check Post, Morattandi, Villupuram District. .. Respondents. Prayer: Petition filed seeking for a writ of Mandamus, to direct the second respondent to consider the representation of the petitioner on 28.08.2012 and hear the revision petition early or permit the petitioner to file personal bond in lieu of bank guarantee. For Petitioner : Mr.C.Baktha Siromani For Respondents : Mr.J.Adithya Reddy Government Advocate (Taxes) O R D E R
Heard the learned counsel appearing for the petitioner and the learned Government Advocate appearing for the respondents.
2. At this stage of the hearing of the writ petition, the learned counsel appearing on behalf of the petitioner had submitted that it would suffice, if the second respondent is directed to dispose of the representation, dated 28.08.2012, on merits, within a specified period.
3. The learned Government Advocate appearing on behalf of the respondents 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 second respondent is directed to dispose of the representation, dated 28.8.2012, on merits and in accordance with law, within a period of 4 weeks from the date of receipt of a copy of this order. The petitioner is directed to furnish a copy of the representation, dated 28.8.2012, to the second 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.
The writ petition is disposed of accordingly. No costs.
arr To
1.The Commissioner of Commercial Taxes, Ezhilagam II Floor, Chepauk, Chennai-600 005.
2.The Joint Commissioner of Commercial Taxes, Vellore Division, No.4, Bharathiyar Street, Vellore.
3.Deputy Commercial Tax Officer, Pattanur Check Post, Morattandi, Villupuram District