Calcutta High Court (Appellete Side)
Howrah Tax Payers' Association & Ors vs Union Of India & Ors on 25 August, 2014
Author: Harish Tandon
Bench: Harish Tandon
25.8.2014.
ap W. P. 23035 (W) of 2014 Howrah Tax Payers' Association & Ors.
Vs. Union of India & Ors.
Mr. Subrata Kumar Dutt Mr. C.S. Banerjee Ms. Riya Banerjee Ghosh ... For the petitioners.
Md. Nizamuddin ... For the Department.
The petitioner no. 1 is an unregistered association espousing cause of its members in a representative capacity.
Leave is granted under Order I Rule 8 of the Code of Civil Procedure to the petitioners to take necessary steps for publication. This matter shall appear under the same heading in the supplementary list 30 days after date of publication.
(Harish Tandon, J.)