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    A. Irudayaraju v. Proper Officer, State Tax Officer .

    IN THE HIGH COURT OF JUDICATURE AT MADRAS

    DATED: 06.09.2022

    CORAM

    THE HONOURABLE DR. JUSTICE ANITA SUMANTH

    W.P.No.23816 of 2022

    and WMP No.22800 of 2022

    A.Irudayaraju ... Petitioner Vs

    The Proper Officer, State Tax Officer, Roving Squad - 2, Commercial Taxes Department, Salem.

    ... Respondent

    Common Prayer:Writ Petitions filed under Article 226 of the Constitution of India, to issue Writ of Certiorari calling for the records on the files of the respondent in proceedings ADJ No.4001/2002-23/Adjudication-1 dated 16.08.2022 and quash the same.

    For Petitioner : Mr.R.Senniappan

    For Respondents : Mr.V.Prashanth Kiran

    Government Advocate

    Dr.ANITA SUMANTH,J.

    1

    O R D E R

    Learned counsel for the petitioner seeks permission to withdraw this Writ Petition with liberty to file a reply to show cause notice dated 16.08.2022. He has also made an endorsement to that effect.

    2. In light of the endorsement made, this Writ Petition is dismissed as withdrawn granting liberty to the petitioner to file a reply to the show cause notice. Reply, if and when filed by the petitioner, shall be considered by the officer in accordance with law and proceedings disposed/closed, after hearing the petitioner, within a period of one (1) from date of receipt of reply. No costs. Connected Miscellaneous Petition is closed.

    sl 06.09.2022

    Index : Yes/No Speaking Order/Non speaking Order

    Note: i) Registry is directed to return the original impugned notice to the learned counsel for the petitioner.

    ii) Registry is also directed to issue this order today.

    To The Proper Officer, State Tax Officer, Roving Squad - 2, Commercial Taxes Department, Salem.

    W.P.No.23816 of 2022 and WMP No.22800 of 2022

    2

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    A. Irudayaraju v. Proper Officer, State Tax Officer .
    (Sep 6, 2022)