Surya Prakash Kesarwani, J. - (1.) Heard Sri Vishnu Pratap, learned counsel for the petitioner and Sri Nimai Das, learned standing counsel for the respondents.
(2.) This revision has been filed praying for the following relief: "To issue a writ, order or direction in the nature of certiorari quashing the orders dated 3.3.2015 and appellate authority dated 12.1.2018 passed by District Magistrate Basti."
(3.) Perusal of the impugned order dated 12.1.2018 in Appeal No. - C2015170000131 (Imtiaz Ahmad) under Sections 12 and 15 of U.P. Entertainment and Betting Tax Act 1979, shows that the Divisional Commissioner, Basti, while deciding the appeal of the petitioner has not recorded even a single reason for rejection of the submissions of the petitioner. An abrupt conclusion has been drawn without giving any reason to reject the appeal.;