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M/S. T Ravichandran vs. The State Tax Officer

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WP(MD)/23079/2025HC MadrasGSTCNR HCMD01101598202528 August 2025Bench: HONOURABLE MR JUSTICE C. SARAVANAN4 pages

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Cause title — parties, addresses and appearances
W.P.(MD) Nos. 23079 & 23081 of 2025 BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT DATED: 28.08.2025 CORAM: THE HONOURABLE MR.JUSTICE C.SARAVANAN W.P.(MD) Nos. 23079 & 23081 of 2025 M/s. T.Ravichandran ... Petitioner in both W.Ps Vs The State Tax Officer, Office of the Goods and Services Tax Department, Pudhukottai-III Circle, Pudukottai – 622102. ... Respondent in both W.Ps PRAYER IN BOTH W.Ps: Writ Petition filed under Article 226 of the Constitution of India for issuance of Writ of Mandamus to direct the respondent to pass a rectification order for the application vide ARN AD3308250014387 dated 01.08.2025 and ARN AD3307251039633 dated 30.07.2025, respectively within a time frame fixed by the Court. For petitioner : Mr. M. Sivakumar (in both W.Ps) For respondent : Mr.J.K.Jayaselan (in both W.Ps) Government Advocate ***** 1/4 https://www.mhc.tn.gov.in/judis W.P.(MD) Nos. 23079 & 23081 of 2025

COMMON ORDER By this common order, these two Writ Petition are taken up for hearing at the time of admission with the consent of the learned counsel for the petitioner and learned Government Advocate for the respondent.

2.

In these two Writ Petitions, the petitioner has prayed for a Mandamus to direct the respondent to pass an order on the respective rectification applications filed on 01.08.2025 and 30.07.2025. 3. The learned Government Advocate for the respondent submits that the applications filed for rectification of the respective assessment orders by the petitioner on 01.08.2025 and 30.07.2025 will be considered and disposed of on merits within a period of four (4) weeks from the date of receipt of a copy of this order.

4.

Recording the above submissions, these Writ Petitions stand disposed of by directing the respondent to pass an appropriate order on merits within a period of four (4) weeks from the date of receipt of a copy of this order. Needless to 2/4 https://www.mhc.tn.gov.in/judis

W.P.(MD) Nos. 23079 & 23081 of 2025 state, the petitioner shall also be heard. No costs. Index : Yes / No 28.08.2025 Internet : Yes / No (1/2) apd To The State Tax Officer, Office of the Goods and Services Tax Department, Pudhukottai-III Circle, Pudukottai – 622102. 3/4 https://www.mhc.tn.gov.in/judis

W.P.(MD) Nos. 23079 & 23081 of 2025 C.SARAVANAN, J.

apd W.P.(MD) Nos. 23079 & 23081 of 2025 28.08.2025 (1/2) 4/4 https://www.mhc.tn.gov.in/judis

Reproduced from the public record of the Madras High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.