- (1.) This writ petition under Art.226 of the Constitution has been filed by Kisan Sahkari Chini Mills Limited, Sheikhupur, Budaun, challenging the assessment orders made under S.6, Water (Prevention and Control of Pollution) Cess Act, 1977 (hereinafter referred to as 'the Cess Act').
(2.) The notice dated 22-2-1986 (Annexure 1 to the writ petition) is the assessment of water cess calling upon the petitioner to pay the amount mentioned therein, the total of which was Rs. 1.22,890.32 paise. The relevant details of this notice are being given below : Current Assessment Assessment Period : from April 1978 to December 1985. In exercise of my power under S.6, Water (Prevention and Control of Pollution) Cess Act, 1977, I hereby assess the amount of cess payable by you for the above period as indicated below : JUDGEMENT_298_AIR(ALL)_1987Html1.htm
(3.) The Cess amount of Rs. 85,963.50 (Rupees Eighty Five Thousand Nine Hundred Sixty Three and Paise 50 only) be remitted on or before 16-3-86 in the form of Bank Draft drawn in favour of "U.P. Water Pollution Prevention and Control Board, Lucknow.";