- (1.) The petitioner filed an application under section 30 of the U.P. Trade Tax Act copy of which has been filed as Annexure I to the Supplementary affidavit.
(2.) The petitioner is disposed of with the direction to the authority concerned to decide the application preferably within one month from today.
(3.) We make it clear the under Section 30 of the U.P. Trade Tax Act the authority concerned has power to issue a stay order of granting interim relief if stay application is filed by the petitioner the same shall be decided by the authority concerned within three days from the date of filing of the application.;