S CHANDRASHEKAR Vs. BANGALORE CITY CORPORATION

JUDGEMENT

(1.) THE petitioners in all these petitions have sought for quashing of the demand notice issued by the Bangalore City Corporation (hereinafter referred to as 'the Corporation') and a resolution resolving to collect surcharge at the rate of Rs. 4/- per sq. ft. in respect of premises measuring 30' x 40' and in respect of area less than 30' x 40' at the rate of Rs. 2/- per sq. ft. Some of the petitioners have also sought for refund of the amount already collected towards Cauvery Water Supply IV Stage (hereinafter referred to as 'the Scheme' ).

(2.) ). In all these petitions, the question that arises for consideration is : Whether the Corporation has the authority to collect money by way of cess/fee or surcharge towards implementation of the Scheme?

(3.) THE facts of the cases are :-