RELIANCE COMMUNICATIONS LIMITED Vs. SAVARKUNDLA NAGARPALIKA

JUDGEMENT

(1.) LEARNED Counsel Mr Ravani, for the respondent Municipality states that the Notices No. 567, 568 and 569, all dated 20. 8. 2008, Notices No. 667 dated 20. 9. 2008, 720 dated 7. 10. 2008 and 1254 dated 13. 3. 2009 (Annexures A to F respectively)have been withdrawn. However, he stated that it will be open for the respondent Authority to take action after framing of Rules or Regulation under the Act.

(2.) AGAINST the assessment order Appeals are also preferred. In that view of the matter it is directed that the parties will abide by the decision in Appeal. The amount of Rs. 5,80,000/- deposited with the respondent Municipality, pursuant to the order of this Court, out of which Rs. 2,50,000/- will be refunded to the petitioner within a period of 3 (three) months and balance amount will be allowed to be retained with the municipality subject to order in waiver application or in appeal preferred by the applicant. The amount which is retained by the municipality will be treated as deposit by the petitioner.

(3.) WITH the above observation, this petition is disposed of. Rule is discharged subject to the aforesaid direction.