- (1.) We have heard Sri Naveen Chandra Gupta, learned counsel for the petitioner and Shri C.B. Tripathi, learned Special Counsel for the State.
(2.) Counter affidavit and Rejoinder affidavits having been exchanged between the parties, and with the consent of the learned counsel for the parties, the writ petition is being finally decided.
(3.) By this writ petition, the petitioner has prayed for quashing the order dated 25/3/2008, passed by the Additional Commissioner, Commercial Tax, Noida, Zone, Noida and the consequential reassessment proceedings initiated by the Deputy Commissioner (Assessment) 4, Commercial Tax, Noida, vide his notice dated 26/3/2008, for the Assessment Year 2001-02.;