Dr. A.C. Mullick & Others vs State Of U.P. & Others
2012 Latest Caselaw 204 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 32
 

 
Case :- WRIT TAX No. - 191 of 2011
 

 
Petitioner :- Dr. A.C. Mullick & Others
 
Respondent :- State Of U.P. & Others
 
Petitioner Counsel :- Priyanka Midha,Manish Goyal
 
Respondent Counsel :- C.S.C.,S.D. Kautilya,S.K. Gupta
 

 
Hon'ble Ashok Bhushan,J.

Hon'ble Prakash Krishna,J.

Supplementary counter affidavit filed today by the respondent no. 2 and 3 is taken on record. The petitioner is granted two weeks' time to file supplementary rejoinder affidavit.

Learned counsel for the Nagar Nigam was directed by order dated 20.4.2012 to bring on record relevant assessment and annual value of the building and also the date when the last assessment was made. In the Supplementary Counter Affidavit, no record except relevant Khasara of ward has been filed. Learned counsel for the Nagar may also produce the assessment and annual value of the building with regard to 2003 revision on the next date fixed.

List this petition on 30.4.2012.

Order Date :- 12.4.2012

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