RAGHVENDRA SINGH Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) BY this petition, the petitioners seek to challenge announcement and the imposition of stand fees/tax from the buses, which are parked in the bus-stand within the territorial limit of Municipal Council, Manendragarh, District Korea, vide resolution dated 21-7- 2000 and notification dated 11-8-2000 and 29-8-2000 (Annexures-R/3 & R/4) on the ground that the Municipal Council is not competent to levy toll tax on motor vehicles in view of the well settled proposition of law, as laid down by the Supreme Court in Municipal Council, Manasa v. M.P. State Road Transport Corpn., (1997) 11 SCC 640 : 1998 AIR SCW 4117.

(3.) IN the result, the writ petition is allowed. No order as to costs. Petition allowed.