SAUMITRA DAYAL SINGH,J. - (1.) Rejoinder affidavit filed today, is taken on record.
(2.) This writ petition has been filed to challenge the reassessment proceeding initiated against the petitioner for the assessment year 2009-10 (U.P.).
(3.) It appears that the original assessment order was passed in the case of the petitioner for the assessment year 2009-10 (U.P.) on 08.02.2013, wherein the assessing authority had assessed to tax 'saddlery fitting' @ 4%.;