T S SASI Vs. STATE OF KERALA

JUDGEMENT

(1.) The prayers in the abovesaid Writ Petition (Civil) after the amendment are as follows:

(2.) Heard Sri.K.Jagadisachandran Nair, learned counsel appearing of the petitioner and Smt.A.C.Vidhya, learned Govt. Pleader appearing for the respondents.

(3.) It is now pointed out before this Court that Exts.P-3 to P5 appeals were later dismissed by the 3 rd respondent Assistant Commissioner of Sales Tax (Appeals) as per Ext.P-20 order dated 27.3.2018. Aggrieved by Ext.P-20 appellate order, the petitioner has filed appeals Exts.P21, P-22 and P-23 before the Kerala Sales Tax/ Value Added Tax (VAT) Appellate Tribunal concerned, Addl. Bench, Kottayam. Exts.P-21 to P-23 have been produced along with I.A.No. 1/2018 filed in the abovesaid Writ Petition, along with supporting affidavit dated 9.8.2018.