SREE CONSTRUCTIONS Vs. ASSISTANT COMMISSIONER

JUDGEMENT

(1.) Heard Sri G. Narendra Chetty, learned counsel for the petitioner and learned Government Pleader for Commercial Taxes and with their consent the Writ Petition is disposed off at the admission stage.

(2.) The Order of Assessment No.ZH370720OD77052, dtd. 9/7/2020 and the Rectification Order, dtd. 25/7/2020 passed by the respondent no.1 under the A.P.G.S.T. Act, 2017, for the Tax periods July, 2017 to June, 2019, imposing Tax, Penalty and Interest as violative of principles of natural justice, the present Writ Petition came to be filed.

(3.) The averments made in the affidavit filed, in support of the Writ Petition, are that:-