RAINBOW TRADERS Vs. COMMERCIAL TAX OFFICER

JUDGEMENT

(1.) The above writ appeal is directed against the order of the learned single Judge dated 22.09.2006 made in W.P. No. 34854 of 2006.

(2.) On direction, learned Special Government Pleader (Tax) takes notice for the respondent.

(3.) Heard the learned Counsel for the appellant as well as the respondent.