Syed Shah Mohammed Quadri, J. - (1.) The Union of India [for short, the Revenue] is in appeal against the judgment and order of the High Court at Allahabad in Civil Miscellaneous Writ Petition No. 1102 of 1995 passed on January 1, 1996.
(2.) The short question that arises for consideration in this appeal is, whether the High Court is justified in quashing paragraphs (14) to (18) of the impugned show cause notice dated June 30, 1995.
(3.) The facts giving rise to this appeal may briefly be noted.;