SNEHA REGENCY Vs. JOINT COMMISSIONER

JUDGEMENT

(1.) The petitioner has filed this writ petition challenging Ext.P6 order passed by the 1st respondent.

(2.) A statement has been filed on behalf of the 2nd respondent stating that the petitioner has an alternative remedy by way of an appeal under Sec. 39 of the Kerala General Sales Tax Act, 1963 (for short, 'the Act') against Ext.P6.

(3.) The learned counsel for the petitioner submits that the petitioner will prefer an appeal along with stay petition invoking the provisions under Sec. 39 of the Act within a period of one month.