R. RAMAKRISHNA IYER Vs. MUNICIPAL COUNCIL BY COMMISSIONER

JUDGEMENT

(1.) THE point involved in this Second Appeal, which arises from a suit for a declaration that the plaintiff is exempt from taking out any licence and paying any licence fees for the vegetarian light refreshment stall in Tirunelveli railway junction platform, is that where the premises of a stall are under the control and occupation of the Central Government, Sections 244 and 249 of the District Municipalities Act stand in the way of levy of any fee. In a recent decision of this Court in Alangavaran Chetty v. Municipal Council of Pollachi : (1957) 2 MLJ 56 it was held as follows:

(2.) THEREFORE , there is no substance in this point and this appeal has got to be dismissed and is hereby dismissed, but in the circumstances without costs.