HARINGTONS OWNED Vs. COMMISSIONER AND SECRETARY RURAL DEVELOPMENT AND LOCAL ADMINISTRATION DEPARTMENT GOVERNMENT OF TAMIL NADU FORT ST GEORGE MADRAS

JUDGEMENT

(1.) CAN the water authority of the State demand 'taxes' and 'charges' without rendering any services and providing the necessary service connections"

(2.) ONE might expect the answer to the question to be 'No', but it is not so simple as that.

(3.) WHETHER the authority empowered under the water Act has power to demand payment in respect of water and sewerage from a house holder or flat owner or a business man whose premises are not connected to its services"