Lakhmi Chand Yadaw vs State Of U.P. And Others
2011 Latest Caselaw 5977 ALL

Citation : 2011 Latest Caselaw 5977 ALL
Judgement Date : 21 November, 2011

Allahabad High Court

Lakhmi Chand Yadaw vs State Of U.P. And Others on 21 November, 2011

Bench: Sunil Ambwani, Manoj Misra




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 32
 

 
Case :- WRIT TAX No. - 1570 of 2011
 

 
Petitioner :- Lakhmi Chand Yadaw
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- Rajesh Kumar Srivastava,Sanjay Mani Tripathi
 
Respondent Counsel :- C.S.C.,N.N. Mishra
 

 
Hon'ble Sunil Ambwani,J.

Hon'ble Manoj Misra,J.

Shri N.N. Mishra, appearing for Nagar Nigam, Ghaziabad has not produced the justification of increase of house tax from Rs. 1060/- in the year 2008-09 to Rs. 30,175/- in the year 2009-10.

It is stated in the writ petition that the petitioner has not made any addition nor the rates of the land and building have been fixed at such a high rate to increase the house tax to such an extend.

Shri N.N. Mishra is allowed two week's time to file counter affidavit.

List on 20.12.2011.

In the meantime the realisation of increased house tax, water tax and sewerage tax shall remain stayed. The petitioner will continue to deposit the house tax, water tax and sewerage tax at the rates, which were determined in the year 2008-09.

Order Date :- 21.11.2011

RKP