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Judgment
D. Murugesan, J.—In all these writ petitions the petitioners have challenged B-6 notices issued by the respondent for realisation of arrears of
sales tax u/s 26 of the Tamil Nadu General Sales Tax Act, 1959 (hereinafter referred to as ""the Act""). The grievance of the petitioners is that as
per Section 26 of the Act, the petitioners are entitled to a copy of such notice, so as to work out their remedies by way of filing revision
applications before the revisional authority u/s 33. No such impugned notices were served on the petitioners. On the other hand, the notices were
straightaway served on the Indian Oil Corporation, Hindustan Petroleum and Bharat Petroleum Corporation. Hence, the petitioners were
constrained to challenge the very B-6 notices issued under the provisions of the Act.
On September 5, 2001, I directed the learned Government Advocate to get instructions on the writ petitions. On instruction, the learned
Government Advocate submitted that the petitioners have got effective remedy of revision before the revisional authority and without availing of the
same the petitioners have approached this Court. The learned Government Advocate further submitted that the impugned proceedings cannot be
furnished to the petitioners, as once it is furnished, they will withdraw the amounts lying in the respective oil corporations. Hence, the learned
Government Advocate submitted that the writ petitions are liable to be dismissed.
Heard. u/s 26 of the Tamil Nadu General Sales Tax Act, 1959 petitioners are entitled to have the copies of B-6 notices. Admittedly, the
petitioners have not been served with the B-6 notices. The respondent has served the notices directly on the respective oil corporations. Therefore,
the grievance of the petitioners that the petitioners have been effectively prevented from availing of the remedy of filing revision petitions, because
of the non-supply of the copies of B-6 notices, is reasonable and acceptable. The contention of the learned Government Advocate that the
impugned B-6 notices B-6 notices need not be served on the petitioners cannot be accepted. In view of the same, without going into the merits of
the case, the respondent is directed to serve the B-6 notices issued u/s 26 of the Tamil Nadu General Sales Tax Act. 1959, to all the petitioners,
within a period of 15 days from the date of receipt of a copy of this order, so as to enable them to prefer revision petitions. The petitioners are at
liberty to file revision petitions before the revisional authority u/s 33 of the Tamil Nadu General Sales Tax Act, 1959, within the period of limitation
namely, 30 days from the date of service of the impugned notice on each of the petitioners, and the petitioners are also free to apply for stay of the
B-6 notices before the revisional authority. Till such time, the impugned notices shall not be given effect to, if not already been given effect to, as on
today. With the above directions, all the writ petitions are disposed of. No costs. Consequently, all the connected W.M.Ps. are closed.