BALWANT SINGH Vs. NAGAR NIGAM DEHRADUN & ORS.

JUDGEMENT

(1.) HEARD learned counsel for the petitioner.

(2.) THIS petition has been filed by the petitioner seeking writ of mandamus to command the respondents not to give the effect to. the order dated 2.7.2001, by which the assessment order passed by the Assessing Authority has been af­firmed by the Appellate Authority.

(3.) THE writ petition is dismissed ac­cordingly.