SURAJ SINGH Vs. NAGAR AIYUKT NIGAM AGRA

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The petitioners have prayed for quashing of the impugned order daied 9-10-2003 (Annexure-5 to the writ petition) passed by the respondent, Nagar Ayukt, Nagar Nigam, Agra rejecting their representations dated 21-8-2002 and 8-1-2003. The respondent has directed the petitioners to deposit the arrears of Hoarding tax to a tune of Rs. 88.181/- to the Nagar Nigam, Agra within a period of 15 days.

(3.) Counter and rejoinder affidavits have been exchanged between the parties and are on record.