INDRA SEN Vs. STATE OF U.P.
LAWS(ALL)-2013-8-161
HIGH COURT OF ALLAHABAD
Decided on August 06,2013

Indra Sen Appellant
VERSUS
State of U.P. through Collector and Anr. Respondents

JUDGEMENT

- (1.) We have heard Shri Saurabh Basu, holding brief for Shri Vivek Kumar Srivastava, learned counsel for the petitioner, and the learned Standing Counsel appearing for the respondent nos. 1 and 2.
(2.) Learned Standing Counsel appearing for the respondent nos. 1 and 2 states that instructions, as mentioned in the Order dated 10th July, 2013, have been received by him.
(3.) The present Writ Petition has been filed by the petitioner, inter-alia, praying for quashing the Show-Cause Notice dated 8th April, 2013 and the Show-Cause Notice dated 23rd May, 2013.;


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