SARASWATI DEVI Vs. ZILA PANCHAYAT CHAMPAWAT

JUDGEMENT

(1.) By means of this writ petition, petitioner has challenged a demand notice issued by Upar Mukhya Adhikari, Zila Panchayat Champawat on 21/8/2025. By the said notice, petitioner was asked to deposit Rs.55,92,112.00 + Rs.20,16,380.00 as GST total Rs.76,08,492.00 within three days.

(2.) Learned counsel for the petitioner contends that the demand raised by Zila Panchayat is absolutely arbitrary, petitioner never overcharged parking fee from any vehicle and whatsoever parking fee was charged was as per rates quoted in the tender notice. Various other issues are raised by the petitioner.

(3.) Learned counsel appearing for the Zila Panchayat supports the impugned notice and he submits that there were complaints received that petitioner is overcharging parking fee, however, he submits that if petitioner has any grievance, then she can approach the District Magistrate/ Mela Adhikari who will constitute a committee to resolve the issue through mediation.