RAM Vs. NOTIFIED AREA COMMITTES KHATAULI

JUDGEMENT

(1.) The facts on which this petition is founded are similar to those in petition No. 132 of 1951 Mohammad Yasin v. Town Area Committee, Jalalabad, (A. I. R. 1952 S. C. 115) except that the respondent Committee in this petition which was a Town Area Committee governed by the U. P. Town Areas Act (II [2] of 1914), was converted into a Notified Area Committee with effect from 1-7-1949. The principal questions raised in this petition are covered by our decision in the other petition I have mentioned and it is not necessary to reiterate the same. It is, therefore, necessary only to consider one additional point urged on this petition.

(2.) After the respondent Committee became a Notified Area Committee, the Commissioner, Meerut Division, by a notification extended to the respondent Committee the provisions of Ss 333 and 333A,U. P. Municipalities Act, 1916 (II [2] of 1916). Under the last mentioned section all taxes, fees, licenses, fines or penalties; imposed, prescribed or levied by the Town Area, Committee are to be deemed to have been imposed prescribed or levied by the Board under or in accordance with the provisions of the U. P. Municipalities Act, 1916, Learned counsel appearing for the respondents accordingly has sought to support the bye-law imposing a fee of one anna to be shared equally by the purchaser and the seller as a fee charged under S. 294, U. P. Municipalities Act. That section authorises the Board to charge a fee to be fixed by bye law for any license, sanction or permission which it is entitled or required to grant by or under this Act."

(3.) For reasons stated in our judgment in petition No. 132 of 1951 Mohammad Yasin v. Town Area Committee Jalalabad, (A. I. R. 1952 S. C. 115), and for the reasons stated above, this application must also be allowed and there will be an order in the same form as in that petition. The respondents in this petition must pay the costs of the petitioner.