- (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.
(3.) 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.;