A. GURUSAMY PILLAI Vs. THE COMMISSIONER, SALEM MUNICIPALITY

JUDGEMENT

(1.) THE facts proved on the basis of the record are that the accused -petitioner sent an application to the Executive Authority of the Salem Municipality on 23 -2 -1968 which is apparent by the remittance of the petitioner amounting to Rs. 5/ -. Ex facie this constitutes the proof of the fact that Exhibit P -3 was sent at the latest by 23 -2 -1968.

(2.) IT is unnecessary for me to consider the endorsement on Exhibit P -3 made by the Sanitary Inspector dated 20 -4 -1968 or about the contents of Exhibit P -2, notice of prosecution, dated 23 -5 -1968, in view of Sub -section (11) of Section 321 of the Madias District Municipalities Act, 1920.