BRADHAN PACKAGING INDUSTRIES Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) MR. SHANMUGASUNDARAM, the learned Government Advocate, takes notice for the respondents.

(2.) WITH the consent of the learned counsels appearing on either side, the writ petition itself is taken up for final disposal.

(3.) THE learned counsel appearing on behalf of the petitioner has submitted that the issue involved in the present writ petition is covered by an order of a Division Bench of this Court, dated 22. 3. 2007, made in ITC LIMITED Vs. STATE OF TAMIL NADU AND ANOTHER ( (2007)7 VST 367 (Mad)) wherein the constitutional validity of the Tamil Nadu Tax on Entry of Goods into Local Areas Act, 2001, and the various notifications issued by the State Government in exercise of the powers conferred by Section 15 of the Act was questioned.