COIMBATORE DISTRICT WHOLESALE ALL VEGETABLES MERCHANTS ASSOCIATION Vs. COIMBATORE CITY MUNICIPAL CORPORATION

JUDGEMENT

(1.) THESE writ petitions have been filed, praying for issuance of writs of mandamus forbearing the first and third respondents from levying, imposing or collecting any fee or sum on the goods carried into the Market in Motor Vehicles or by animal drawn carriages other than or in addition to the levy on entry of such motor vehicles or animal drawn carriages.

(2.) SINCE both these writ petitions involve one and the same issue, they are being disposed of by this common order.

(3.) THIRD respondent has also filed a counter affidavit on similar lines with that of first respondent.