Debangsu Basak, J. - (1.) An order of assessment is under challenge in the present writ petition.
(2.) Since the impugned order is appealable and the petitioner has a statutory alternative efficacious remedy, I am not minded to interfere therewith by way of a writ petition.
(3.) W.P. No.24280 (W) of 2015 is disposed of accordingly.;