Smt. Sheela Singh vs State Of U.P. & 2 Others
2017 Latest Caselaw 7175 ALL

Citation : 2017 Latest Caselaw 7175 ALL
Judgement Date : 21 November, 2017

Allahabad High Court

Smt. Sheela Singh vs State Of U.P. & 2 Others on 21 November, 2017

Bench: Bharati Sapru, Saumitra Dayal Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 35
 

 
Case :- WRIT TAX No. - 773 of 2017
 

 
Petitioner :- Smt. Sheela Singh
 
Respondent :- State Of U.P. & 2 Others
 
Counsel for Petitioner :- Rakesh Kumar Tripathi,Anupama Tripathi
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Bharati Sapru,J.

Hon'ble Saumitra Dayal Singh,J.

Against the order dated 06.11.2017 passed by the District Magistrate, Jaunpur by which the license of the petitioner has been cancelled, the petitioner has statutory alternative remedy of filing an appeal under Section 11 of the U.P. Central Excise Act, 1910.

It is accordingly dismissed on the ground of statutory alternative remedy.

However, we leave it open to the petitioner to take recourse to the statutory remedy available to him under the law.

Order Date :- 21.11.2017

pks

Download the LatestLaws.com Mobile App