- (1.) Heard Shri Pradeep Agrawal and learned Standing Counsel for respondents.
(2.) In short, submission of learned counsel for petitioner is that petitioner has applied for payment of tax under Compounding Scheme for the Assessment Year 2005-06, 2006-07 and 2007-08.
(3.) By means of impugned order dated 13.08.2015 passed by Commissioner, Trade Tax, he has taken decision that compounding opted by petitioner is for smaller amount though he was liable to pay higher compounding fees in view of the fact that size of flour mill was larger, and, therefore, it has directed Assessing Authority to make assessment for higher amount of compounding.;