Kapil Sharma vs State Of U.P. Thru Secy. And ...
2012 Latest Caselaw 1991 ALL

Citation : 2012 Latest Caselaw 1991 ALL
Judgement Date : 21 May, 2012

Allahabad High Court

Kapil Sharma vs State Of U.P. Thru Secy. And ... on 21 May, 2012

Bench: Ashok Bhushan, Prakash Krishna




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 32
 

 
Case :- WRIT TAX No. - 641 of 2012
 

 
Petitioner :- Kapil Sharma
 
Respondent :- State Of U.P. Thru Secy. And Another
 
Petitioner Counsel :- Rajeshver Mishra
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Ashok Bhushan,J.

Hon'ble Prakash Krishna,J.

By this writ petition, the petitioner has prayed for mandamus directing the respondents to decide the representation of the petitioner dated 20.04.2012.

In the representation, the petitioner stated that fitness be given to the vehicle by exempting the payment of tax after 30th June, 2008. From the petitioner's letter, representation and endorsement, it appears that tax is due on the petitioner.

No such direction as prayed for cannot be granted. No order has yet been passed by the authorities concerned. There is no cause of action to entertain the writ petition.

The writ petition is dismissed.

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

Order Date :- 21.5.2012

MK/