- (1.) C.A. No. 2379/91. On the application of learned counsel for the appellant, the appeal is dismissed as withdrawn. C.A. No. 3440/91 :
(2.) The order under challenge was passed by a Division Bench of the High Court of Andhra Pradesh on a writ petition filed by the appellant. The writ petition was dismissed and the appellant is here by way of special leave to appeal.
(3.) The appellant purchased natural gas from the first respondent, the Oil and Natural Gas Commission. It used the natural gas as fuel for the manufacture of paper and paper products. It claimed that it was entitled to the concessional rate of tax that was provided for under S. 5-B(1) of the Andhra Pradesh General Sales Tax Act, 1957. Originally this was permitted and, when it was not, the appellants filed the writ petition aforestated.;