MOTI LAL NEHRU NATIONAL INSTITUTE OF TECHNOLOGY, ALLAHABAD Vs. STATE OF U P
LAWS(ALL)-2015-5-245
HIGH COURT OF ALLAHABAD
Decided on May 01,2015

Moti Lal Nehru National Institute Of Technology, Allahabad Appellant
VERSUS
STATE OF U P Respondents

JUDGEMENT

- (1.) Heard Sri Prashant Shukla, Advocate on behalf of the petitioner and Sri Rakesh Bahadur Singh, Advocate on behalf of the Jal Kal Vibhag, Allahabad.
(2.) These two writ petitions have been filed by Motilal Nehru National Institute of Technology, Allahabad through its Registrar.
(3.) By means of the first writ petition (Writ Petition No. 1562 of 2010) petitioner seeks quashing of the notice dated 09.07. 2010 and the order dated 27.09.2010 (Annexure 6 and 7 to the said writ petition), whereby the petitioner has been called upon to deposit the current house tax along with arrears. Reference page 53 and 56 of the writ petition.;


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