SUNEEL BAJPAI Vs. ALLAHABAD JAL SANSTHAN

JUDGEMENT

(1.) We have heard Shri Ravi Kant, Senior Advocate assisted by Shri K.P. Bajpai and Shri C.K. Parekh for the petitioneRs. Shri R.M. Saggi appears for the Allahabad Jal Sansthan, Allahabad.

(2.) The petitioners in the Writ Petition No. 3033 of 2002 are residents of Preetam Nagar Colony, Allahabad. They have challenged the notifications dated 19.11.1994 and 19.6.1999 and the consequent increase in water tax for the year 2000-01 to 2008-09. They have also prayed for writ of mandamus directing the Allahabad Jal Sansthan-respondent No. 1, to realise water tax, water charge, sewer tax, sewer charge and service charge, at the rates notified prior to the impugned notification dated 19.9.1999 and to issue fresh bills, deducting surcharge added from time to time at the end of each financial year.

(3.) The petitioner in Writ Petition No. 1950 of 2002 is resident of House No. 964/198, Sohbatiya Bag, Allahabad. He has also prayed for quashing the notification dated 19.11.1994 and 19.6.1999, increasing the water tax, the notice of demand dated 26.11.2001 and other consequential reliefs.