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Judgment
Heard Mr. Dantu Venkata Ramana Sarma, learned counsel appearing for the petitioner, Mr. Mohammed Hussain, learned Government Pleader for Finance and Planning, appearing for respondent No.1 and Mr. Swaroop Oorilla, learned Special Government Pleader for State Tax, appearing for respondent Nos.2 and 3.
During the course of hearing, learned counsel for the parties reached to a consensus. It is agreed that this writ petition may be disposed of in terms of order dated 22.02.2024 passed in W.P.No.3600 of 2024.
Accordingly, as agreed, the Writ Petition is disposed of by directing the petitioner to deposit 10% of the tax liability as assessed by the Assessing Officer and deposit the same with the Department within four weeks from today. The petitioner shall approach the Tribunal within three months from the date of its constitution/establishment. The Tribunal shall decide the second appeal in accordance with law. Further, subject to depositing 10% of the tax liability within aforesaid time, no coercive action be taken against the petitioner till the decision of the Tribunal in the second appeal. It is made clear that this Court has not expressed any opinion on the merits of the case. There shall be no order as to costs.
Miscellaneous applications pending, if any, shall stand closed.