Madras High Court
M/S.Sholingur Textiles Limited vs The State Of Tamil Nadu Rep. By on 14 March, 2024
Author: M.Sundar
Bench: M.Sundar
W.P.No.36783 of 2007
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 14.03.2024
CORAM
THE HONOURABLE MR.JUSTICE M.SUNDAR
and
THE HONOURABLE MRS.JUSTICE K.GOVINDARAJAN THILAKAVADI
W.P. No.36783 of 2007
M/s.Sholingur Textiles Limited,
No.31, Cathedral Garden Road,
Chennai – 600 034. .. Petitioner
Vs.
1.The State of Tamil Nadu rep. By
Chief Secretary to Government of
Tamil Nadu, Secretariat,
Chennai.
2.The Commissioner of Commercial Taxes,
Chepauk, Chennai – 5.
3.Commercial Tax Officer,
T.Nagar (East) Assessment Circle. .. Respondents
Writ petition filed under Article 226 of the Constitution of
India praying to issue a writ of declaration declaring the impugned
circular Lr.No.VAT Cell/7011/2007 (VCC No.297 dated 11.04.2007)
issued by the second respondent as ultra vires Section 19(2) of the
Tamil Nadu Value Added Tax Act, 2006 and the law laid down by the
Supreme Court in the case of Commissioner of Central Excise Vs.
Solaris Chemtech Limited (2007) 214 ELT 481 and Commercial
Taxation Officer Vs. Rajasthan Taxchem Ltd. (2007) 5 CST 529 in so
far as the petitioner is concerned.
For Petitioner : Ms.Radhika Chandrasekhar
for Mr.K.Vaitheeswaran
For Respondents : Mr.T.N.C.Kaushik,
Addl. Govt. Pleader (Taxes)
https://www.mhc.tn.gov.in/judis
1/4
W.P.No.36783 of 2007
ORDER
(Order of the Court was made by M.Sundar, J.) In the captioned matter, Ms.Radhika Chandrasekhar, learned counsel representing Mr.K.Vaitheeswaran, learned counsel on record for petitioner submits that captioned writ petition has become infructuous and learned counsel sought leave of this Court to withdraw the captioned writ petition. Ms.Radhika Chandrasekhar, learned counsel has made an endorsement in the case file and a scanned reproduction of the same is as follows:
https://www.mhc.tn.gov.in/judis 2/4 W.P.No.36783 of 2007
2. In the light of the narrative thus far, captioned writ petition is disposed of as withdrawn/closed. There shall be no order as to costs.
(M.S.J.) (K.G.T.J.)
Index:Yes/No 14.03.2024
Neutral Citation: Yes/No
mmi
To
1.The Chief Secretary to Government of Tamil Nadu, Secretariat, Chennai.
2.The Commissioner of Commercial Taxes, Chepauk, Chennai – 5.
3.The Commercial Tax Officer, T.Nagar (East) Assessment Circle.
M.SUNDAR.J., https://www.mhc.tn.gov.in/judis 3/4 W.P.No.36783 of 2007 and K.GOVINDARAJAN THILAKAVADI, J., mmi W.P. No.36783 of 2007 14.03.2024 https://www.mhc.tn.gov.in/judis 4/4