GAURI NATH SHASTRI Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) THIS is a writ petition challenging an order dated 9th of March 1974 and a notice dated the 12th of march, 1974 and two Memos both dated. 27th of March, 1974 and the same be quashed and set aside and for other appropriate writs.

(2.) THE Rule was issued on the 25th of April, 1974 and an interim injunction was granted in terms of prayer (c) of the petition. Thereafter directions were given for filing affidavits on the 30th of May, 1974 and the matter came up for hearing before me.

(3.) THE question involved in this case seems to be of considerable public importance, as it falls to be determined and defined the power and jurisdiction of the Collector under section 19h and section 19e of the Court Fees Act, 1870 which correspond to section 31 and Sec. 28 of the West Bengal Court Fees Act, 1970.