DUGAR PET-CON, D NO 9-52-11, APPALASWAMY STREET, VIJAYAWADA, KRISHNA DISTRICT Vs. STATE OF A P , REP BY ITS PRL SECRETARY, REVENUE (CT-II) DEPT

JUDGEMENT

(1.) The petitioner has come up with the above writ petition challenging an order of assessment passed under the Andhra Pradesh Value Added Tax Act, 2005.

(2.) Heard Mr. P.Girish Kumar, learned counsel for the petitioner. Mr. S.Suri Babu, learned Special Standing Counsel, takes notice for the respondents.

(3.) As against the impugned order of assessment, the petitioner has a statutory alternative remedy of appeal. But the petitioner has chosen to come up with the above writ petition bypassing the alternative remedy on the ground that due to her health condition, she could not avail the opportunities provided to her.