SHREE BUS SERVICE, HATA Vs. TAX-OFFICER, SAGAR

JUDGEMENT

(1.) BY this petition under Article 226 of the Constitution of India, the petitioner, seeks to challenge the validity of the demand contained in the demand notices dated 26.2.91 (Annexure -B) and 4.3.91, dated 17.5.91 (Annexure -E) and also the Revenue Recovery Certificate dated 17.7.91 (Annexure -F).