PIYUSH AGRAWAL,J. - (1.) The present revision has been filed against the order dated 20.5.2010 passed by Commercial Tax Tribunal, Faizabad Bench, Faizabad in Second Appeal No. 126 of 2008 (Assessment Year 1999-2000).
(2.) During pendency of the present revision, the revisionist filed an amendment application, which was allowed by this Court by order dated 25.4.2019. The revisionist by way of amendment has raised the following questions of law for consideration of this Court:- "1. Whether tribunal was justified in law to impose tax both on timber in log and timber in chiran? 2. Whether tribunal was justified in law to impose tax on timber @ 16 % during period 01.02.2000 to 31.03.2000?"
(3.) The counsel for the revisionist submits that he only wants to press the aforesaid question of law.;