Punjab-Haryana High Court
Municipal Committee vs Ravinder Kumar & Others on 29 May, 2012
Author: Hemant Gupta
Bench: Hemant Gupta
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
R.S.A.No.1970 of 1992
Date of Decision : 29.05.2012
Municipal Committee, Abohar ...Appellant
Vs.
Ravinder Kumar & others ...Respondents
CORAM:HON'BLE MR. JUSTICE HEMANT GUPTA
Present: None.
HEMANT GUPTA, J. (ORAL)
It is defendant's appeal.
Challenge in the suit is to the levy of water tax. Such issue has been decided by this Court in RSA No.965 of 1989 titled "Municipal Committee, Abohar Vs. Satish Chander Narang & another" on 19.03.2007, whereby the appeals filed by the Municipal Committee have been dismissed in view of the judgment of the Hon'ble Supreme Court in Municipal Committee, Abohar Vs. Kanshi Ram & others, 1994 Supp (2) SCC 547.
In view of the judgment of this Court, as mentioned above, no substantial question of law arises for consideration.
Dismissed.
29.05.2012 (HEMANT GUPTA) Vimal JUDGE