SHEKHAWAT EXPLOSIVES Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) THIS appeal under Section 18 of the Rajasthan High Court Ordinance is directed against the order dated 24th Nov. , 2001 whereby the writ petition filed by the appellant against the order of assessment in the matter of Sales Tax has been dismissed as not maintainable by the learned Single Judge on the ground that a statutory remedy of appeal was available to the petitioner. The parties are not at dispute that the remedy under Section 84 of the Rajasthan Sales Tax Act, 1994 is there so as to challenge the order passed by the Assessing Officer against the order of assessment.