Rajendra Kumar Gupta vs State Of U.P. & Others
2014 Latest Caselaw 1101 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 33
 

 
Case :- WRIT TAX No. - 1411 of 2006
 

 
Petitioner :- Rajendra Kumar Gupta
 
Respondent :- State Of U.P. & Others
 
Counsel for Petitioner :- A.P. Mathur
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Rajes Kumar,J.

Hon'ble Shashi Kant,J.

Heard learned counsel for the petitioner.

The petitioner is a cane crusher.

It appears that when the recovery proceeding has been initiated for the recovery of purchase tax of the assessment year 1981-1982 and 1983-1984 the petitioner filed the writ petition no. 70/2006 which has been disposed of on 13.1.2006 with the direction to the authority concerned to decide the representation of the petitioner dated 23.12.2005. The petitioner's representation has been decided by the order dated 2.3.2006. In the order it is specifically stated that against the demand of purchase tax for the year 1981-1982 and 1983-1984, the petitioner filed appeals which have been dismissed by the appellate authority. The petitioner has been communicated about the disposal of the appeals vide letter no. 3003 dated 23.03.1994.

Learned counsel for the petitioner submitted that till date the copy of the appellate orders have not been provided to the petitioner and same may be directed to be provided. To the said prayer of the learned counsel for the petitioner, learned Standing Counsel has no objection. 

In view of the above, the writ petition is disposed of directing the respondent to provide the copy of the appellate orders to the petitioner within a period of four weeks from the date of the presentation of the certified copy of the order on the application being made in this regard.

With the aforesaid direction, the writ petition stands disposed of.

Order Date :- 22.4.2014

Monika