RAVI NARAYAN Vs. BANGALORE WATER SUPPLY SEWERAGE BOARD

JUDGEMENT

(1.)

(2.) in these writ petitions filed by five petitioners they have prayed that each is entitled to free allowance of 25,000 litres of water in view of regulation 36 of the bangalore water supply regulations 1965, which says that: "when the premises, enumerated in clauses (a) to (j) are assessed to property tax by the corporation. <frm>anish3.htm</frm>

(3.) the learned counsel for the petitioners took me through the definition of "building" as per Section 2(3) of the bangalore water supply and sewerage Act, 1964. He also took me through the definition "premises" as per Section 2(15) of the aforesaid act and submitted that each of the 97 apartments was entitled to free allowance of water to the extent of 25,000 litres.