Saumitra Dayal Singh, J. - (1.) Supplementary affidavit filed today is taken on record.
(2.) Certified copy of the impugned order has thus been brought on record. In view thereof, the defect stands removed.
(3.) Heard Sri U.K. Pandey, assisted by Sri Prabhat Kumar Srivastava, learned counsel for the petitioner-assessee and Sri Jagdish Mishra, learned Standing Counsel for the State.;