- (1.) This case was listed as a fresh case on 09.12.2020 relating to Assessment Year 2012-13 but no one appeared on behalf of the petitioner to press the writ petition. Therefore, the case was adjourned for 14.12.2020. On 14.12.2020, none appeared for the petitioner to press the writ petition even in the revised call. Therefore, the case was adjourned for 15.12.2020.
(2.) Today also none has appeared for the petitioner to press the writ petition even in the revised call. Sri C.B. Tripathi, learned Special Counsel for the State-respondents is present.
(3.) This writ petition has been filed praying for the following relief: "(a)Certiorari quashing the impugned order dated 20.08.2020 passed by the no.3. (b) Mandamus/ Prohibition restraining the respondent no.2 from initiating any assessment/ reassessment proceedings against the petitioner in pursuance of the order dated 20.08.2020 passed by the respondent no.3. (c) Mandamus directing the respondent authorities to produce/ bring on record the exparte assessment order dated 18.3.16, the order sheet maintained by the assessing authority, report furnished by the assessing authority (respondent no.2) before the Joint Commissioner (Executive), Mirzapur, as recorded in the order dated 30.3.19, registers R-5A, 5B;" ;