RAJESH SINGH CHAUHAN,J. - (1.) Heard Sri Pradeep Agarwal learned counsel for the petitioner and Sri Rahul Shukla learned Additional Chief Standing Counsel for the State.
(2.) By means of instant writ petition the petitioner has assailed the order dated 11.9.2017 issued by the Deputy Commissioner, Trade Tax, Sector 8, Meera Bai Marg, Lucknow demanding Rs. 2,09,98.112 with interest as tax liabilities which is contained as Annexure no. 10 to the writ petition.
(3.) The sole question for consideration for this court is as to 'whether the writ court can revise the order of this court passed under section 11 of U.P. Sales Tax Act, 1948 which provides Revision by High Court in special cases'.;