GURUMUKH SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Mudit Agarwal, Advocate, for petitioner and learned Standing Counsel for respondents.

(2.) This writ petition has been filed seeking a writ of mandamus directing the respondents not to realize transit fee in the garb of parking fee from petitioner and other similarly situated transporters carrying sugarcane to respondents' Sugar Mill.

(3.) Learned counsel for the parties, at the outset, stated that a similar matter in Julekha Khatoon and others Vs. State of U.P. and others 2013 LawSuit (All) 5380 has been decided by this Court and the said judgment reads as under: