M.Sundar, J. - (1.) Mr.R.Kumar, learned counsel on record for writ petitioner and Ms.G.Dhanamadhri, learned Government Advocate, on behalf of sole respondent, are before this Court.
(2.) An order made by the respondent being 'order dated 29.05.2019 bearing reference TNGST/0781053/2006-07' (hereinafter 'impugned order' for brevity) has been called in question in the instant writ petition.
(3.) With consent of learned counsel on both sides, main writ petition is taken up, heard out and is being disposed of.;