M/S Dori Lal Sheetgrah Pvt. Ltd. vs Dakshinanchal Vidyut Vitran ...
2015 Latest Caselaw 2210 ALL

Citation : 2015 Latest Caselaw 2210 ALL
Judgement Date : 8 September, 2015

Allahabad High Court

M/S Dori Lal Sheetgrah Pvt. Ltd. vs Dakshinanchal Vidyut Vitran ... on 8 September, 2015

Bench: Arun Tandon, Shashi Kant




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 9
 

 
Case :- WRIT - C No. - 50751 of 2015
 

 
Petitioner :- M/S Dori Lal Sheetgrah Pvt. Ltd.
 
Respondent :- Dakshinanchal Vidyut Vitran Nigam Ltd. And 2 Others
 
Counsel for Petitioner :- Anshul Kumar Singhal,Vinod Kumar Agrawal
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Arun Tandon,J.

Hon'ble Shashi Kant,J.

Heard learned counsel for the parties and perused the record.

There is nothing on record to establish that the petitioner's unit was over declared as new unit as claimed for being granted benefits in terms of notification issued on 21.1.2010 by the Governor, U.P. under Section 3(4) of the U.P.Electrity (Duty) Act 1952.

In view of the aforesaid, there cannot be any mandamus to grant relaxation to the petitioner in the matter of payment of electricity duty, in the fact of the case.

Writ petition is dismissed accordingly.

Order Date :- 8.9.2015

Ashish Pd.