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Judgment
V.V.S. Rao
While disposing of the other T.Rev. CMPs filed by the State seeking condonation of delay, it is brought to the notice of this Court that in State of Andhra Pradesh v. M/s. ITC Limited (ITD) (Order dated 24.11.2011 in T. Rev. C.M.P. No. 32 of 2011 in T. Rev. C. (SR) No. 545 of 2011) a mistake has been inadvertently crept in as to the remedy provided u/s 22(1) of the Andhra Pradesh General Sales Tax Act, 1957. Therefore, this Court suo motu directed the matter to be listed today under the caption ''For Being Mentioned''.
After hearing the Counsel for the rival parties, the following sentence appearing in page-6 of the order referred to herein above, ''''Under Section 22(1) of the APGST Act an appeal mould lie to the Appellate Tribunal within 90 days from the date of which the order of the Tribunal is communicated" shall be substituted by the following sentence, "Under Section 22(1) of the APGST Act revision would lie to the High Court within 90 days from the date of which the order of the Tribunal is communicated".
The Office shall issue addendum immediately and also rectify the order which is already on the web-site.