- (1.) In this petition the challenge is to the order of sanction dated August 4, 2006 of the Additional Commissioner, Trade Tax, Varanasi under Section 21(2) of the U.P. Trade Tax Act, 1948 and the consequential notice dated August 17, 2006 issued by the Deputy Commissioner (Assessment), Trade Tax, Varanasi for reassessment.
(2.) The petitioner is a registered dealer under the U.P. Trade Tax Act, 1948 and is dealing in ammonia.
(3.) The petitioner was assessed to tax under the U.P. Trade Tax Act for the assessment year 2000-01 vide order dated May 31, 2002 at the rate of 10 per cent of the sale turnover of Rs. 34,00,310. The said assessment is sought to be reopened on the basis of the impugned sanction.;