KURIAN,J. - (1.) Leave granted.
(2.) The appellant is before this Court, aggrieved by the interim order dated 13.01.2016 in Writ Tax No. 24 of 2016 on the file of the High Court of judicature at Allahabad.
(3.) By interim order dated 26.02.2016, we directed the parties to maintain status quo with regard to demand until further orders.;