DAMJIBHAI JERAMBHAI AKBARI Vs. MUNICIPAL COMMISSIONER

JUDGEMENT

(1.) By way of this petition, the petitioners have prayed for the following reliefs :- "A. direct the respondent authorities not to collect the yearly area based water and sewerage charges from petitioners who are in receipt of water

(2.) At the outset, learned advocate Ms. Harshal Pandya appearing for the petitioners points out that the representations already made by the petitioners are pending and those have remained undecided, however, she states that if the Court directs the Surat Municipal Corporation to consider the grievance of the petitioners which they would like to once again make before the Surat Municipal Corporation by way of fresh representation and if Corporation is directed to give one of the representative of petitioners personal hearing and to decide the same in some time bound scheduled, in that case, at this stage, the petitioners would not press this petition.

(3.) In view of aforesaid submission, learned advocate Mr. Kaushal Pandya appearing for the Surat Municipal Corporation upon instructions states that the appropriate authority of Surat Municipal Corporation is ready to give hearing about the grievance of the petitioners through one of the representative of the petitioners. The petitioner along with a fresh representation shall have to specify that who is the representative and to whom the hearing is required to be given along with his address and contact details.