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Judgment
Honourable Mr. Justice R. Sudhakar
This Writ Petition is filed praying to issue a Writ of Certiorarified Mandamus, to call for the order-in-Original No. 19466/12 dated 18.9.2012 in F. No. S24/4%AD/1232-12 refunds and Job No. 2-0514/12 passed by the respondent and to quash the same as arbitrary and illegal and direct the respondent to grant refund to the petitioner. Mr. Kumar Pal R. Chopra, learned counsel takes notice for the respondent. By consent, the writ petition is taken up for final disposal.
There is an effective alternative remedy against the order under challenge. Petitioner has to pursue such remedy in accordance with the law. As and when the appeal is filed in order, the appellate authority is required to consider and dispose the same expeditiously. The Writ Petition is disposed of as above. No costs.