- (1.) Heard Sri Ashok Kumar, learned Counsel for the petitioner as well as the learned Standing Counsel for the respondents.
(2.) Counter and Rejoinder Affidavits have been exchanged in this matter. However, certain disputed questions of fact are being raised in the writ petition with regard to the rejection of application of the petitioner to get its firm registered under the Value Added Tax Act. The impugned order is appellable one.
(3.) In case, the petitioner files an appeal under the provisions prescribed in the Act within a week from today, it may be decided and disposed of by the authority concerned within the next one month on merits and in accordance with law by way of a speaking order.;