M.SATYANARAYANA Vs. DEPUTY COMMISSIONER

JUDGEMENT

(1.) Challenging a revisional order of assessment passed under the Telangana Value Added Tax Act, 2005, under Section 32(2) of the Act, the dealer has come up with the above Writ Petition.

(2.) Heard Mr.S.R.R.Viswanath, learned Counsel for the petitioner and Mr.J.Anil Kumar, learned Standing Counsel for the respondents.

(3.) At the outset, the impugned revisional order of assessment is dated 22.12.2017 and the petitioner has had an alternative remedy of appeal available to them under the statute. Without availing the same, the petitioner has come up with the above Writ Petition after six months.