NIRMAL DEVI Vs. STATE OF U P

JUDGEMENT

(1.) We have heard Sri Rajeev Gupta for the petitioner. Sri A.S. Tripathi appears for State respondent.

(2.) This writ petition, challenging the order of the District Magistrate, Azamgarh dated 10.04.2005, whereby the District Magistrate had asked the petitioner to deposit a sum of Rs.19.95,890/- as the same was unauthorisedly realized by the petitioner from the cinema goers in contravention with the scheme in Government Order dated 11.08.2000, was dismissed by the Court on 08.12.2009, with directions to deposit the entire amount. The Court also imposed cost on the petitioner.

(3.) The petitioner filed a Civil Appeal No. 2988 of 2012. The Supreme Court has set aside the judgment of this Court, and remanded the matter, for fresh decision on the core issue that was canvassed before it. The Supreme Court observed in para 6 of the judgment that it had not expressed any opinion on the merits of the writ petition.