PEARL BAHL Vs. MCD

JUDGEMENT

(1.) RULE.

(2.) PRESENT writ petition has been filed by petitioner under Article 226 of the Constitution of India seeking a writ, order, or direction in the nature of mandamus for quashing of the show cause notice No.Tax no.1323A dated 16.2.2006, by which, a demand was raised by the respondents in the sum of Rs.1,40,241/- as on 31.3.2004.

(3.) LEARNED counsel for the respondents prays that the costs imposed upon the respondents may be waived. Counsel for the petitioner has no objection to this. Accordingly, in view of the reasons explained by counsel for the respondents and the stand taken by counsel for the petitioner, costs imposed upon the respondents stand waived. Accordingly, writ petition stands disposed of in view of above.