Arijit Pasayat, J. - (1.) Leave granted.
(2.) Challenge in this appeal is to the order passed by a Division Bench of the Karnataka High Court dismissing the Writ Petition and the Sales Tax Revision Peti tion filed by the appellant.
(3.) The Writ Petition No. 18392/2005 was filed under Articles 226/227 of the Con stitution of India, 1950 (in short the Constitution) with a prayer to quash the as sessment orders on the ground that they are contrary to the policy notification issued by the Karnataka Government. The Sales Tax Revision Petition was filed under Sec tion 23(1) of the Karnataka Sales Tax Act, 1957 (in short the Act) against the judgment and order dated 29-6-2004 passed by the Karnataka Appellate Tribunal, Bangalore (in short the Tribunal).;