Markandey Katju, J. - (1.) Civil Appeal No. 1790 of 2005 has been filed against the judgment and order dated 25.6.2004 of the learned Single Judge of the Allahabad High Court in Trade Tax Revision No. 1261 of 2004 M/s. Sonebhadra Fuels, Ravinagar, vs. Commissioner, Trade Tax, U.P., Lucknow.
(2.) Heard learned counsel for the parties.
(3.) The appellant is carrying on business in coal and also manufactures coal briquettes, popularly known as coal tikli.;