Piyush Agrawal, J. - (1.) We have heard Mr. Tarun Gulati along with Mr. Nishant Mishra, learned counsels for the petitioner, Mr. C.B. Tripathi, Special Counsel for the respondent Nos. 1,2 & 5 and Mr. Ramendra Pratap Singh for the respondent Nos. 3 &4.
(2.) By means of present writ petition the petitioner prays for quashing of the notice dated 2.4.2018 issued by the Commissioner of Commercial Tax, U.P., Lucknow under Section 4-A(3) of U.P. Trade Tax Act, 1948 proposing to cancel/recall the order No. 2926 dated 19.2.2018 passed by the Additional CEO/ Ex-Officio Additional Director Industries giving effect to the decision dated 25.10.2017 passed by the Divisional Level Industrial Development Authority Committee.
(3.) The facts of the case are that the petitioner is a registered company incorporated under Indian Companies Act and engaged in the business of manufacture and sales of electric and electronic goods such as Colour Television, Washing Machine, Printed Circuit Board, Microwave, Refrigerator etc.;