VENKATESWARA GODOWNS Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The writ petition is filed under Article 226 of the Constitution of India seeking to declare the notification No.2829/2016/A2 dtd. 17/6/2016 issued by respondent no.3 and the consequential demand notice dtd. 20/9/2018 in assessment no.3187 bearing D.No.14-221, assessment no.511 bearing D.No.2-224, 2nd block and assessment no.3186 bearing D.No.14-220 at Yedidha village issued by respondent no.4 as illegal, arbitrary and consequently set-aside the same.

(2.) The writ petition is filed under Article 226 of the Constitution of India seeking to declare the notification No.2829/2016/A2 dtd. 17/6/2016 issued by respondent no.3 and the consequential demand notice dtd. 20/9/2018 issued by the respondent no.4 as illegal, arbitrary and consequently set-aside the same.

(3.) As the issue involved in both the writ petitions is one and the same, both the writ petitions are being disposed of with a common order by taking the W.P.No.4355 of 2019 as a leading case.