Aslam vs State Of U.P.And Others
2012 Latest Caselaw 1767 ALL

Citation : 2012 Latest Caselaw 1767 ALL
Judgement Date : 15 May, 2012

Allahabad High Court

Aslam vs State Of U.P.And Others on 15 May, 2012

Bench: Ashok Bhushan, Prakash Krishna




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 32
 

 
Case :- WRIT TAX No. - 590 of 2012
 

 
Petitioner :- Aslam
 
Respondent :- State Of U.P.And Others
 
Petitioner Counsel :- Rajeev Kumar Singh
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Ashok Bhushan,J.

Hon'ble Prakash Krishna,J.

The present writ petition has been filed praying for mandamus directing to respondent no. 3 to take renewal fee with late fee from the petitioner who is licensee of saw mill. This writ petition is not a tax matter.

Put up before appropriate Bench hearing misc. writ petitions, day after tomorrow.

(Prakash Krishna,J) (Ashok Bhushan,J)

Order Date :- 15.5.2012

MK/

Download the LatestLaws.com Mobile App