CHAN MUNI Vs. ALLAHABAD DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Through present writ petition, the petitioner has challenged the demand notice dtd. 30/5/2003 which was issued to him by Allahabad Development Authority at the time of sanctioning the map submitted by the petitioner.

(3.) The aforesaid demand notice issued by the Allahabad Development Authority, demanded permit fee, water charge, stacking fee, sub-division charge, development charge, inspection fee and open area penalty.