M/S Jai Balaji Industries Limited vs State Of Chhattisgarh 11 Wps/684/2018 ... on 18 January, 2018

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Chattisgarh High Court

M/S Jai Balaji Industries Limited vs State Of Chhattisgarh 11 Wps/684/2018 ... on 18 January, 2018

Bench: Sanjay K. Agrawal

                                           1

                                                                               NAFR

              HIGH COURT OF CHHATTISGARH, BILASPUR

                                WPC No. 131 of 2018

        M/s Jai Balaji Industries Limited A Company Incorporated Under The
        Companies Act, 1956, Having Its Registered Office At 5, Betnick Street
        (West Bengal) Through Its Authorised Signatory, Mr. Ajay Tantia, Company
        Secretary, At Jai Balaji Industries Ltd. Kolkata., District : Kolkata, West
        Bengal

                                                                       ---- Petitioner

                                        Versus

     1. State Of Chhattisgarh The Principal Secretary, Urban Administration And
        Development, Indravati Bhawan, Block - D, Naya Raipur Chhattisgarh
        492002., District : Raipur, Chhattisgarh

     2. The Collector, Durg District Durg Chhattisgarh., District : Durg, Chhattisgarh

     3. Municipal Commissioner, Municipal Corporation Bhilai, Durg District Durg,
        Chhattisgarh., District : Durg, Chhattisgarh

                                                                    ---- Respondents

For Petitioners : Mr. Ankit Pandey, Advocate. For Respondents/ State : Mr. B. Gopa Kumar, Dy. Advocate General.

Hon'ble Shri Justice Sanjay K. Agrawal Order On Board 18/01/2018

1. Learned counsel for the petitioner would submit that the petitioner has raised an objection before the respondent authorities against the levy of mutation fees in the light of the judgment rendered by the Division Bench of this Court in Writ Petition (PIL) No. 10 of 2015, Meharban Singh v. State of Chhattisgarh & Ors. dated 24.08.2017, which has not been considered and decided till date.

2. Be that as it may, the Municipal Corporation, Bhilai, District Durg is directed to consider and decide the petitioner's objection on levy of mutation fees expeditiously preferably within a period of six weeks from the date of 2 receipt of copy of this order after hearing the petitioner. The petitioner would also be at liberty to place before the Municipal Corporation a certified copy of the judgment delivered by this Court, if any.

3. With the aforesaid observation, the writ petition stands finally disposed of. No order as to cost(s).

SD/-

(Sanjay K. Agrawal) Judge Priyanka

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