Ram Gopal vs State Of U.P. And Others

Citation : 2011 Latest Caselaw 598 ALL
Judgement Date : 29 March, 2011

Allahabad High Court
Ram Gopal vs State Of U.P. And Others on 29 March, 2011
Bench: Sunil Ambwani, Kashi Nath Pandey



HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 35
 

 
Case :- WRIT - C No. - 18055 of 2011
 

 
Petitioner :- Ram Gopal
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- R.K. Tiwari
 
Respondent Counsel :- C.S.C.,Rajesh Tripathi
 

 
Hon'ble Sunil Ambwani,J.

Hon'ble Kashi Nath Pandey,J.

Checking report is not legible. It is alleged that the petitioner has filed his objections to the provisional assessment in the 'theft' case, for which inspections were made in September 2008.  In the objections it is stated that the petitioner's electric line was not energized.

Sri Rajesh Tripathi has accepted notice on behalf of respondent No.4. He will seek instructions in the matter.

Put up on 11.4.2011.

Order Date :- 29.3.2011 nethra