CORROCOAT INDUSTRIES Vs. STATE LEVEL COMMITTEE

JUDGEMENT

(1.) THE petitioner seeks a writ of Mandamus declaring that the petitioner -Industry is entitled to Sales Tax Holiday for a period of five years subject to the ceiling of Rs. 35,00,000/ - as sales tax during the entire holiday period in terms of Clause 3(b) of G.O. Ms. No. 498, Industries & Commerce (IA) Department, dated: 16 -10 -1989. Heard the learned Counsel for the petitioner and the learned Government Pleader for Commercial Taxes.

(2.) IN view of A.P. Act No. 14 of 1995, this writ petition is liable to be dismissed. We accordingly dismiss the same. This, however, will not bar the petitioner from taking any other appropriate steps open to it, as per law, to challenge the impugned order. No costs.