M/S Sarva Sri Khan Brick Industry, Sundar Ghat Gonda Thru. Owner Sri Masihul Hasan And Anr. vs. State Of U.P. Thru.Its Prin. Secy. Finance Govt. Of U.P. Lko. And 4 Others
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Neutral Citation No. - 2025:AHC-LKO:36839-DB Court No. - 2 Case :- WRIT TAX No. - 568 of 2025 Petitioner :- M/S Sarva Sri Khan Brick Industry, Sundar Ghat Gonda Thru. Owner Sri Masihul Hasan And Anr.
Respondent :- State Of U.P. Thru.Its Prin. Secy. Finance Govt. Of U.P. Lko. And 4 Others Counsel for Petitioner :- Satya Prakash Mishra,Brijesh Kumar Counsel for Respondent :- C.S.C.
Hon'ble Rajan Roy,J.
Hon'ble Om Prakash Shukla,J.
Heard learned counsel for the petitioners and learned Additional Chief Standing Counsel for the Standing.
All the orders/notices impugned herein, as the case may be, are appealable under Section 107 of the U.P. GST Act, 2017. We see no reason to entertain this writ petition.
The petitioners may avail other remedies as may be prescribed in law.
With the aforesaid observations, the writ petition is disposed of. . (Om Prakash Shukla,J.) (Rajan Roy,J.)
Order Date :- 1.7.2025 R.K.P. RAJ KUMAR PATEL High Court of Judicature at Allahabad, Lucknow Bench
Reproduced from the public record of the Allahabad High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.