Ram Awtar Singhal And Another vs State Of U.P. And Another
2012 Latest Caselaw 2004 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 32
 

 
Case :- WRIT TAX No. - 616 of 2012
 

 
Petitioner :- Ram Awtar Singhal And Another
 
Respondent :- State Of U.P. And Another
 
Petitioner Counsel :- Satya Prakash Gupta,Jai Prakash Gupta
 
Respondent Counsel :- C.S.C.,Anil Tiwari
 

 
Hon'ble Ashok Bhushan,J.

Hon'ble Prakash Krishna,J.

This writ petition has been filed against the order dated 15.2.2012 passed by Judge Small Cause Court, Bareilly in Tax Appeal No. 19 of 2009.

Learned counsel for the parties agreed that against the order impugned, there is a statutory remedy by way of an appeal.

We cannot interfere in the writ petition under Article 226 of the Constitution of India. The petitioner may avail statutory remedy available to him by filing of an appeal.

Certified copy of the judgment dated 15.2.2012 be returned to the counsel for the petitioner.

The writ petition is dismissed on the ground of availability of alternative remedy.

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

Order Date :- 21.5.2012

MK/