ARSHAD IQBAL KENU. Vs. STATE OF J&K

JUDGEMENT

(1.) The present writ petition has been filed by the petitioner impugning the order dated 7 th December 2017 passed by the J&K State Sales Tax (Appellate) Tribunal (for short the 'Tribunal').

(2.) The writ petition does not contain any question(s) of law, sought to be raised by the petitioner in the writ petition.

(3.) At the very outset, Mr. D. C. Raina, learned Advocate General raised a preliminary objection regarding maintainability of the writ petition. He submitted that against the order passed by the Tribunal, the petitioner had remedy of filing an application before the Tribunal seeking reference of question(s) of law, arising out of the order passed by the Tribunal, to this Court and in case the aforesaid application is not allowed, the remedy is before this Court for a direction to the Tribunal to refer the question(s) of law so raised, to this Court. The aforesaid Sec. provides for limitation for filing of such an application to the Tribunal.