Rajasthan High Court - Jodhpur
Hotel Association Of Mount Abu vs The Municipal Corporation , Mount Abu on 18 October, 2019
Author: Dinesh Mehta
Bench: Dinesh Mehta
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 15841/2019 Hotel Association Of Mount Abu, Having Its Registered Office At Hotel Good Luck Residency, Main Road, Mount Abu, Tehsil - Abu Road, District - Sirohi Through Its Spokesperson Mr. Bhaskar Agarwal, S/o Mr. Tarachand Agarwal, Age 47 Years, Resident Of - 28, Palanpur House Colony, Delwara Road, Mt. Abu, Tehsil - Abu Road, District - Sirohi.
----Petitioner Versus The Municipal Corporation , Mount Abu, Through Its Commissioner, Municipal Board, Mount Abu, District - Sirohi.
----Respondent
For Petitioner(s) : Mr. Shreyansh Mardia
For Respondent(s) :
JUSTICE DINESH MEHTA
Order
18/10/2019
Learned counsel for the petitioner contends that the charges mentioned in the impugned notice dated 30.7.2019 published in the newspaper informing that pursuant to the resolution No.2 dated 13.7.2019, charges for collection of waste shall be recovered are exorbitant and are contrary to notification dated 12.4.2019, issued by the State Government in this regard.
Learned counsel informs that despite petitioner's request, copy of the resolution no.2 dated 13.7.2019 has not been provided to the petitioner-association. He argues that resolution cannot override the statutory notification.
The matter requires consideration.
Issue notice. Issue notice of the stay application also. (Downloaded on 18/10/2019 at 08:58:34 PM)
(2 of 2) [CW-15841/2019]
Meanwhile, effect and operation of the notice dated
30.7.2019 and so also, resolution no.2 dated 13.7.2019 shall remain stayed.
The respondent Municipal Corporation, Mount Abu shall however be free to collect waste collection charges in accordance with the notification dated 12.4.2019 (Annex.3) issued by the State Government in this regard.
(DINESH MEHTA),J 273-CPGoyal/-
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