- (1.) Heard learned senior counsel for the Petitioner Sri Kunwar Saksena and the learned standing counsel for the Respondents.
(2.) Pleadings have been exchanged and therefore the matter is being disposed of finally at the stage of admission itself.
(3.) By means of this petition, the Petitioner has sought the following relief: (i)to issue a writ, order or direction in the nature of certiorari quashing the authorization orders dated 28.3.08 passed by Respondent No. 2 for the assessment year 2001-02 (U.P. & Central) (Annexure-4 to the writ petition). (ii) to issue a writ, order or direction in the nature of certiorari quashing the notices dated 28.3.08 issued by Respondent No. 3 for the assessment year 2001-02 (U.P. & Central) (Annexure 5 to the writ petition). (iii) to issue a writ, order or direction in the nature of mandamus directing the Respondent No. 3 to refrain from proceeding to reassess the Petitioner Under Section 21 (2) of the Act for the year 2001-02 (U.P. & Central). (iv) to issue a writ, order or direction in the nature of mandamus directing the Respondent No. 3 to refrain from recovering any tax in respect of re-assessment Under Section 21 (2) of U.P. Trade Tax Act for the assessment year 2001-02 (U.P. & Central). (v) to issue any other writ or order which this Hon'ble Court may deem fit and proper in the circumstances of the case.;