R.B.Misra, J. - (1.) The present trade tax revision has been preferred under Section 11 of the U.P. Trade Tax Act, 1948 (in short called "the Act") against the order dated February 4, 2002 passed in second appeal No. 9 of 1997 for the year (1986-87) by learned Trade Tax Tribunal. Heard Sri Piyush Agarwal, learned counsel for the applicant-revisionist and Sri B.K. Pandey, learned Standing Counsel for the parties. With the consent of the learned counsel for the parties, the present trade tax revision is being decided finally at this stage under second proviso to Rule 2 of Chapter XXII of High Court Rules.
(2.) The brief facts necessary for adjudication of the present revision are that the applicant-revisionist is a registered partnership firm, and is carrying on the business of manufacture and sale of khandsari and gur, etc., registered under local and Central Sales Tax Act for the assessment year (1986-87). The applicant could not obtain form III-Ga(4) from Agrawal Trading Corporation, Navin Mandi, Muzaffarnagar and Brij Lal Manmohan for which the applicant-revisionist has sought time from assessing authority, however, the same was not allowed and the assessing authority on July 21, 1994 (annexure 1) while accepting the account books of the applicant-revisionist did not grant the exemption in respect of sale to the extent of Rs. 4,28,741.86 to the aforesaid parties and for non-production of the above form tax liability to the tune of Rs. 17,149.67 has been imposed over the applicant-revisionist. Being aggrieved, the applicant-revisionist filed appeal under Section 9 of the Act before the Assistant Commissioner (Judicial) which was dismissed by order dated February 12, 1996 (annexure 2). The second appeal under Section 10 of the Act too was dismissed on February 4, 2002 (annexure 3) by learned Tribunal.
(3.) It has been contended on behalf of the applicant-revisionist that because of conflict and dispute between the applicant/commission agent in respect of statement of accounts and there the form III-Ga(4) could not be obtained however, form III-Ga(4) Nos. 319530 and 319531 relating to assessment year 1986-87 from Brij Lal Manmohan Lal and form III-Ga(4) No. 194577 from other parties were obtained on February 18, 2002 and March 4, 2002, i.e., these forms were obtained only after passing of the order of the Tribunal dated February 4, 2002. The benefit of the same according to the applicant-revisionist should be given, as the applicant-revisionist is paying trade tax regularly.;