Rajeev Ranjan vs State Of U.P. And 2 Ors.
2015 Latest Caselaw 547 ALL

Citation : 2015 Latest Caselaw 547 ALL
Judgement Date : 18 May, 2015

Allahabad High Court

Rajeev Ranjan vs State Of U.P. And 2 Ors. on 18 May, 2015

Bench: Tarun Agarwala, Amar Singh Chauhan




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 32
 

 
Case :- WRIT - C No. - 28376 of 2015
 

 
Petitioner :- Rajeev Ranjan
 
Respondent :- State Of U.P. And 2 Ors.
 
Counsel for Petitioner :- Rajeev Sisodia,Jitendra Singh
 
Counsel for Respondent :- C.S.C.,Mahboob Ahmad
 

 
Hon'ble Tarun Agarwala,J.

Hon'ble Amar Singh Chauhan,J.

Heard the learned counsel for the petitioner and the learned standing counsel.

Against the provisional assessment order the petitioner has a remedy of filing an appeal under Section 127 of the Electricity Act, 2003.

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

In the event the appeal is filed within four weeks from today, the same shall be entertained by the appellate authority without going into the question of limitation.

Order Date :- 18.5.2015

AKJ

(Amar Singh Chauhan,J.) (Tarun Agarwala,J.)

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