Pradeep Kant, B.B.Agarwal, JJ. - (1.) Heard Sri Raj Priya Srivastava, learned counsel for the petitioner and Sri. Rakesh Bajpai, learned Addl. Chief Standing Counsel.
(2.) With the consent of the counsel for the parties, we dispose of the writ petition finally at the admission stage.
(3.) The petitioner, who is running a Cable T.V. Network at Pandey Khas district Gonda, has filed this writ petition, challenging the demand of Rs. 58,410.00 towards the balance entertainment tax vide demand notice dated 31-7-2006.;