REGENT COMPUTRONICS PVT. LTD.

SUMANTH AND COMPANY Appellant

V/S

STATE OF TAMIL NADU Respondents

Referred Judgements :-

JAGANNATH RAMANUJ DAS V. STATE OF ORISSA [REFERRED]
RATILAL PANACHAND GANDHI V. STATE OF BOMBAY [REFERRED]
SUDHINDRA THIRTHA SWAMIAR V. COMMR.,HINDU RELIGIOUS AND CHARITABLE ENDOWMENTS [REFERRED]
HINGIR RAMPUR COAL CO LIMITED VS. STATE OF ORISSA [REFERRED]
DELHI CLOTH AND GENERAL MILLS COMPANY LIMITED VS. CHIEF COMMISSIONER DELHI [REFERRED]
INDIAN MICA MICANITE INDUSTRIES VS. STATE OF BIHAR [REFERRED]
KRISHNA DAS VS. TOWN AREA COMMITTEE CHIRGAON [REFERRED]
JINDAL STAINLESS LTD VS. STATE OF HARYANA [REFERRED]

JUDGEMENT

(1.) The central question that arises in these writ petitions is whether the levy of infrastructure development charges by the Chennai Metropolitan Water Supply and Sewerage Board is bad in law on account of the absence of necessary co-relation between the fee collected and the service intended to be rendered or in other words "quid pro quo".

(2.) Since common questions of fact and law arises in these batch of writ petitions, the same are disposed of by this common order.

(3.) For the sake of convenience, we quote herein below the facts in W.P. No. 34702 of 2006 treating it as the lead case. The facts:

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SUMANTH AND COMPANY Vs. STATE OF TAMILNADU

Referred Judgements :-

JUDGEMENT

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