M.Katju, J. - (1.) This writ petition has been filed for a writ of prohibition against the Sales Tax Officer (now known as Trade Tax Officer), Sector-3, Hapur, district Ghaziabad, restraining him from completing the assessment proceedings for the assessment years 1973-74 and 1974-75 under the U.P. Sales Tax Act, 1948 and Central Sales Tax Act, 1956.
(2.) Heard learned counsel for the parties.
(3.) The petitioner is a firm registered under the U.P. Sales Tax Act and Central Sales Tax Act, 1956. For the assessment year 1973-74 assessment order was passed on December 31, 1979 by the Sales Tax Officer, both under the U.P. Sales Tax Act and Central Sales Tax Act, 1956. Aggrieved the petitioner filed an appeal before the Assistant Commissioner, who allowed it and remanded the matter to the Sales Tax Officer. Against the order of the Assistant Commissioner, the department filed a second appeal under Section 10 of the U.P. Sales Tax Act before the Trade Tax Tribunal. The same happened in assessment year 1974-75 also. A stay application was filed before the Tribunal for staying assessment proceedings in pursuance of the remand order, but no stay order was passed till May 5, 1985. It is alleged in paragraph 10 that the period of limitation for completing the assessment proceeding in pursuance of the order of remand as provided under Section 21(4) of the Act had expired. It was only on May 6, 1985 that further assessment proceedings were stayed by the Tribunal. By that time one year limitation period prescribed under Section 21(4) of the Act had expired. The second appeal, however, was allowed by the Tribunal on May 30, 1985 and the case was remanded to the Assistant Commissioner (Judicial). Against the order of the Tribunal the applicant filed a sales tax revision before this Court under Section 11 which was allowed on December 10, 1985. The order of the Tribunal was set aside and that of the Assistant Commissioner (Judicial) was restored. True copy of the High Court's order is annexure 6 to the writ petition.;