- (1.) HEARD learned counsel for the petitioner and Sri H.P. Srivastava, learned Additional Chief Standing Counsel.
(2.) WITH the consent of parties' counsel, we dispose of the writ petition at the admission stage. The instant writ petition under Article 226 of the Constitution has been preferred challenging the notification dated 4th of June, 2011 with regard to enhancement of Transit Fee on forest produce.
(3.) ADMITTEDLY , a bunch of writ petitions has been decided by a Division Bench of this Court by judgment and order dated 11.11.2011 in Writ Petition No. 327 (Tax) of 2008; NTPC Limited & another vs. State of UP & others, whereby the impugned notification dated 4th of June, 2011 has been quashed.;