SARASWATI SHISHU MANDIR Vs. STATE OF U P

JUDGEMENT

(1.) With the consent of parties, heard forthwith.

(2.) The Petitioner has approached this Court challenging the bills/notice (Annex. 1 to 3) issued by Respondents-Nagar Nigam.

(3.) As the controversy raised in this petition involves interpretation of Section 173 read with Section 177 of the Uttar Pradesh Municipal Corporations Act, 1959 (hereinafter referred to as the 'Act') and as the Petitioner has raised a question of law, we propose to decide the same.