M/S Zaz Sons And Another vs State Of U.P. And Others
2013 Latest Caselaw 144 ALL

Citation : 2013 Latest Caselaw 144 ALL
Judgement Date : 2 April, 2013

Allahabad High Court

M/S Zaz Sons And Another vs State Of U.P. And Others on 2 April, 2013

Bench: Prakash Krishna, Ram Surat (Maurya)




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 32
 

 
Case :- WRIT TAX No. - 309 of 2013
 

 
Petitioner :- M/S Zaz Sons And Another
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- Udayan Nandan,Shashi Nandan
 
Respondent Counsel :- C.S.C.,R.M.Saggi,Vivek Varma
 

 
Hon'ble Prakash Krishna,J.

Hon'ble Ram Surat Ram (Maurya),J.

Heard Sri Shashi Nandan, learned Senior Counsel assisted by Sri Udayan Nandan, learned counsel for the petitioners; Sri R.M. Saggi and Sri Vivek Varma, learned counsel for the respondents.

The dispute relates to premises No. J.M./1/78/66-A, Jajmau Kanpur wherein the factory under the name and style of M/s Zaz Sons Exports is in operation.

Grievance of the petitioners is that the water tax has been enhanced without following the procedure as prescribed by law. Submission is that the enhancement is arbitrary. The dispute relates to the assessment year 2012-13.

By a separate order passed today, we have disposed of Writ Tax No. 324 of 2013 with respect to the house tax assessment.

The present writ petition is also disposed of on the similar terms and conditions as the water tax is proportionate to annual letting value of the building in question subject to deposit of Rs.5,00,000/- (Rupees Five Lakh) within three weeks before the authorities concerned.

(Ram Surat Ram (Maurya),J) (Prakash Krishna,J)

Order Date :- 2.4.2013

MK/