M/S Pashu Shav Chhedan Evam Charm ... vs State Of U P And 3 Others
2019 Latest Caselaw 3126 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 29
 

 
Case :- WRIT - C No. - 13511 of 2019
 

 
Petitioner :- M/S Pashu Shav Chhedan Evam Charm Shodhan Audhyodik Utpadan Sahakari Samiti Ltd. And 2 Others
 
Respondent :- State Of U P And 3 Others
 
Counsel for Petitioner :- Shri Krishna Mishra
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Pankaj Mithal,J.

Hon'ble Prakash Padia,J.

The dispute raised by the petitioners is regarding fixation of royalty for the year 2018-19. The royalty for the license for the disposal of carcasses of animals is determinable as per the Government Orders dated 3.8.1992 and 30.3.1996 but on account of low or no income in the past three years it is being contended that difficulty is arising in the fixation of royalty for the year 2018-19 and thereafter. The representation of the petitioners in this regard has been forwarded by the respondent no.3 to the respondent no.2 on 23.3.2019 for necessary guidelines.

Learned Standing Counsel may find out as to the action which may have been taken by the respondent no.2 or the guidelines, if any issued for determining the royalty.

Put up on 25.4.2019 in the additional cause list.

Order Date :- 18.4.2019

Pramod Tripathi