Sanjay Goswami vs State Of U.P. & Others
2011 Latest Caselaw 946 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Chief Justice's Court
 

 
Case :- WRIT TAX No. - 488 of 2011
 

 
Petitioner :- Sanjay Goswami
 
Respondent :- State Of U.P. & Others
 
Petitioner Counsel :- Rajesh Kumar Singh
 
Respondent Counsel :- C.S.C.,Amit Dubey
 

 
Hon'ble Ferdino Inacio Rebello,Chief Justice
 
Hon'ble Prakash Krishna,J.

Challenging the recovery proceedings of House Tax with respect to House No.553/461B Colonelganj, Allahabad, the present writ petition has been filed.

Shri S.P.Kesarwani, learned counsel appearing on behalf of the respondent has took a very fair stand that the Nagar Nigam shall redecide the matter in the light of the objection raised by the petitioner.

In this view of the matter, we dispose of the writ petition by providing that the Nagar Nigam may redecide the matter in the light of the objection raised by the petitioner.  The recovery certificate is hereby quashed.  After assessment, a fresh recovery certificate may be issued.   The proceedings may be completed expeditiously preferably within a period of one month.

With the aforesaid observation, the writ petition is disposed of.

Order Date :- 7.4.2011

IB

(Prakash Krishna,J)             (F.I.Rebello, C.J)