KRBL LIMITED Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri J.P. Pandey for the review applicant and Standing Counsel for State of U.P.

(2.) The writ petition was filed against the order of Krishi Utpadan Mandi Samiti dated 17.5.2012, assessing market fee and development cess upon the petitioner and Director of Krishi Utpadan Mandi Samiti, dated 10.11.2017, dismissing revision of the petitioner and consequential recovery notice dated 07.12.2017 issued to the petitioner.

(3.) It has been stated in the writ petition that the petitioner is a company registered under the Companies Act 1956. The petitioner is engaged in the business of rice milling, marketing and export of basmati rice. The present dispute related to the mill of the petitioner, situated at village Achheja, district Gautam Budh Nagar. falling within the jurisdiction of Krishi Utpadan Mandi Samiti, Gautum Budh Nagar.