Ritu Raj Awasthi, J. - (1.) NOTICE on behalf of opposite parties No. 1 to 4 has been accepted by the learned Chief Standing Counsel.
(2.) WITH the consent of parties counsel, the writ petition has been heard finally at the admission stage. The writ petition has been filed challenging the order dated 15.10.2011 passed in Second Appeal No. 476 of 2011 with a direction to the opposite parties not to initiate and realise the arrears of tax for the assessment year 2009 -10.
(3.) MR . Anand Dubey, leaned counsel for the Petitioner submitted that the final assessment was made by the opposite party No. 4 for the assessment year 2009 -10. Against the assessment order, the Petitioner had preferred first appeal before the opposite party No. 3 Additional Commissioner Grade -I (Appeal). The first appellate court by order dated 4.10.2011 had stayed the 60% of the outstanding tax amount during the pendency of the first appeal.;