M/S. KROWN AGRO FOODS PRIVATE LIMITED Vs. STATE OF U.P.
LAWS(ALL)-2013-9-129
HIGH COURT OF ALLAHABAD
Decided on September 26,2013

M/S. Krown Agro Foods Private Limited Appellant
VERSUS
STATE OF U.P. Respondents

JUDGEMENT

- (1.) Heard Sri Pradeep Kumar, Advocate on behalf of the petitioner and Sri V.K. Birla, Advocate on behalf of the UPSIDC.
(2.) Petitioner before this Court seeks quashing of the order passed by the Assistant Collector (Stamp), Ghaziabad dated 30.09.2010 as well as the order dated 21.01.2013 passed by the same authority and lastly the order dated 04.04.2013 passed by the Chief Controlling Revenue Authority U.P./ Member, Board of Revenue.
(3.) Facts in short, as borne out from the records of this petition, are as follows:;


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