JEEVANLAL JAIN Vs. C T O

JUDGEMENT

(1.) Rule nisi.

(2.) Heard the learned counsel for the petitioner as well as the learned Government Pleader appearing for the Respondents.

(3.) This writ petition is filed for the issue of a writ of mandamus declaring the collection of a sum of Rs. 18, 327/- vide receipt dated 13-9-1990 from the petitioner as illegal and arbitrary, and to consequently direct the respondents to refund the collected amount.