M/S.Balamurugan Blue Metal vs The Assistant Commissioner (St)
2021 Latest Caselaw 17667 Mad

                                                                                     W.P.No.11764 of 2021

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                      DATE: 27.08.2021

                                                           CORAM

                                   THE HONOURABLE MR.JUSTICE M.SUNDAR

                                                     W.P.No.11764 of 2021
                                                             &
                                                    W.M.P.No.12527 of 2021

                     M/s.Balamurugan Blue Metal
                     Represented by its Proprietor Muthu Baskaran
                     555/4. Thiruvalar Kurichi Kunnam
                     Perambalur                                              ... Petitioner

                                                             Vs.

                     1. The Assistant Commissioner (ST)
                        Perambalur Assessment Circle
                        Perambalur

                     2. The Principal Secretary
                        Commissioner of State Taxes
                        Ezhilagam
                        Chepauk, Chennai                                     ... Respondents

                                Writ petition filed under Article 226 of the Constitution of India
                     for issuance of Writ of Mandamus to direct the 1st respondent to issue 'C'
                     forms under the Central Sales Tax Act, 1956 read with the Central Sales
                     Tax (Registration and Turnover) Rules, 1957 to the petitioner for the
                     purchase of High Speed Diesel from the suppliers in other States in view of
                     the Judgment dated 24.03.2021 passed by the Hon'ble Supreme Court in the
                     case of the Commissioner of Commercial Taxes and Others Vs. The Ramco
                     Cements Ltd., & Others in SLP (C) Nos.15785 -15788 of 2020 for use in
                     the generator for generating electricity for the purpose of manufacture of the
                     Blue metal jelly.
                                   For Petitioner        : Ms.A.Vinupradha

https://www.mhc.tn.gov.in/judis/
                     1/5
                                                                                 W.P.No.11764 of 2021



                                   For Respondents    : Mr.T.N.C.Kaushik
                                                        Government Advocate

                                                     ORDER

Ms.A.Vinupradha, learned counsel for writ petitioner is before

this Virtual Court. Captioned writ petition is listed under the cause list

caption 'FOR WITHDRAWAL'.

2. Learned counsel has sent a electronic communication to the

Registry together with a letter and a scanned reproduction of the same are as

follows:

https://www.mhc.tn.gov.in/judis/

W.P.No.11764 of 2021

https://www.mhc.tn.gov.in/judis/

W.P.No.11764 of 2021

3. Learned counsel reiterates the contents of the electronic

communication and the enclosed letter in the virtual hearing today.

4. Therefore, captioned writ petition is dismissed as withdrawn.

Consequently, connected writ miscellaneous petition is also dismissed as

withdrawn. There shall be no order as to costs.

27.08.2021

Speaking order: Yes/No Index: Yes/No gpa

To

1. The Assistant Commissioner (ST) Perambalur Assessment Circle Perambalur

2. The Principal Secretary Commissioner of State Taxes Ezhilagam Chepauk, Chennai

https://www.mhc.tn.gov.in/judis/

W.P.No.11764 of 2021

M.SUNDAR.J., gpa

W.P.No.11764 of 2021& W.M.P.No.12527 of 2021

27.08.2021

https://www.mhc.tn.gov.in/judis/