BHINSARA ENTERPRISES Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) BY this petition, the petitioner seeks to quash the notice dated 15-11-2010 (Annexure - P/4) issued by the respondent No.3.

(3.) THE identical issue came up into consideration before the Supreme Court, arising from Chennai City Municipal Act, in M/s. Novva Ads v. Secretary, Deptt. Of Municipa Administration & Water Supply & Another, wherein the Supreme Court observed as under: