- (1.) HEARD the learned counsel appearing for the petitioner and the learned Government Advocate appearing for the respondent.
(2.) AT this stage of the hearing of the writ petition, the learned counsel appearing on behalf of the petitioner has submitted that the entire amount of sales tax due from the petitioner, to the tune of Rs.31,95,724/-, shall be paid by the petitioner, along with the interest accrued thereon, as per Section 42(3) of the Tamil Nadu Value Added Tax Act, 2006, in equated monthly installments. He had also submitted that a sum of Rs.5,06,033/- had already been paid in the month of August, 2011. He had further submitted that a sum of Rs.12,00,000/- would be paid immediately and the balance amount of tax due from the petitioner, along with the interest accrued thereon,would be paid in five equated monthly installments. In view of the above submissions, the petitioner shall pay Rs.12,00,000/-, as part of the Sales Tax due from the petitioner, within a period of seven days from today. The balance amount of the Sales Tax due from the petitioner, along with the accrued interest, shall be paid by the petitioner, in five equated monthly installments, on or before the 10th of every calendar month,starting from the month of February, 2012. The respondent shall raise the attachment of the bank account of the petitioner, made, as per the order, dated 05.01.2012, issued by the Assistant Coimmissioner(CT), Alwarpet Assessment Circle. However, it would be open to the respondent to take necessary proceedings against the petitioner, if the petitioner fails to comply with any one of the above conditions, as per law. This Writ Petition is ordered accordingly. No costs. Consequently, connected Miscellaneous Petitions are closed.;