S BTEX Vs. COMMERCIAL TAX OFFICER

JUDGEMENT

(1.) THE petitioner is challenging Exts.P1 and P2 assessment orders in respect of the assessment years 2007-08 and 2008-09 respectively, passed by the first respondent on many a ground. When the matter is taken up for consideration, the learned Counsel for the petitioner submits that the petitioner does not intend to press any of the grounds raised in this writ petition and the only relief now pressed before this Court is to permit the petitioner to clear the liability by way of reasonable installments. Reliance is also sought to be placed on the similar course pursued by the Government vide Ext.P5 Government Order in the case of some other establishments.

(2.) HEARD the learned Government Pleader as well.

(3.) THE writ petition is disposed of.