MULLAPTIDI SUBBA RAO Vs. COMMERCIAL TAX OFFICER

JUDGEMENT

(1.) The present writ petition has been filed challenging the assessment order in Form VAT 305, dtd. 18/5/2019, for the period 2011-12 to 2013-14 under the Andhra Pradesh Value Added Tax Act, 2005, passed by the 1st respondent, as violative of principles of natural justice, barred by limitation, to set aside the same and pass such other orders as may be deemed fit and proper.