(1.) Shinto Kuriakose, a law student, has filed the instant writ petition for issuance of a writ of certiorari to quash Exhibits-P7, P8, P10 and P11 circulars. He has also sought for a mandamus requiring that a portion in the note in Exhibit-P6 amendment notification, fixing three times the annual rent/lease of industries/ establishments functioning in rented/leased accommodation as the investment on land/buildings for calculating consent fee, be declared as unconstitutional.
(2.) Petitioner has also sought for a mandamus, directing the respondents not to levy fees with retrospective effect from such applicants, who have applied for consent to operate, without obtaining a prior consent to establish.
(3.) It is also his prayer, to issue mandamus, directing the respondents to strictly enforce Exhibit-P5 circular and refund the amount collected towards consent fees, if consent applied for is refused or the proposal for establishment is dropped.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
Read More
Sales: sales@the-laws.com
Support: info@the-laws.com
8000853936
9376168072
27, 4TH FLOOR, Agrawal Center, Ashram Road, Income Tax, Ahmadabad 380014.
LOGIN