LAXMI NARAYAN GUPTA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) COUNTER affidavit, filed today in the Court, on behalf of the State/respondent nos.2 and 3, is accepted on record.

(2.) RESPONDENT no.5 - Kishan Negi, President of Vyapar Mandal, Nainital has moved the instant application seeking to vacate the order passed by this Court on dated 04.06.2014, whereby the letter sent by the Additional District Magistrate to the Executive Officer, Municipality, Nainital, dated 21.5.2014, was made otiose, with the result, the permission accorded by the Additional District Magistrate, in the capacity of District Entertainment Officer, on dated 21.4.2014, came into operation and the Exhibition in the Flats Ground, could be organized by the petitioner Laxmi Narayan Gupta.

(3.) IN pursuance of the permission, so accorded by the Additional District Magistrate, petitioner deposited the amount, on 23.4.2014, to the tune of Rs.3.25 lakh as Rent and Rs.40,000/ - as Service Tax, in the accounts of Municipality, making him entitled to organize this exhibition with effect from 20.5.2014 to 30.6.2014 viz. for 40 days.