KINETIC ENGINEERING LTD. Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. By consent of the learned counsel for both parties, this petition is taken up for final hearing.

(2.) The petitioner has challenged the order passed by the learned Additional Sessions Judge, Ahmednagar, in Criminal Revision Application No. 31/2011 dated 10. 11. 2017, by which the Criminal Revision is dismissed and the order passed by the 3rd Jt. Civil Judge, Senior Division and Judicial Magistrate, First Class, Ahmednagar, in Municipal Tax Appeal No. 250/1996 dated 21. 1 2010 has been confirmed. Hence, present petition.

(3.) Brief facts of the case may be stated as follows;