M.Latha vs. The Sales Tax Officer

Heard both sides. 2.The orders impugned in this writ petition are appealable. The learned counsel for the petitioner states that the appeal period has already expired and that there is no provision for condonation also. However, considering the ex-ordinary circumstances obtaining in this case, I permit the petitioner to file an appeal before the appellate authority. If such an appeal is filed within a period of eight weeks from the date of receipt of a copy of this order, it shall be entertained without reference to limitation and given disposal on merits and in accordance with law. Of course, the petitioner will have to make mandatory pre-deposit of 10% of the disputed tax amount. I have not gone into the merits of the matter. 2/4 https://www.mhc.tn.gov.in/judis