NAGAR PALIKA PARISHAD TEHSILDAR Vs. KHALIL AHMAD

JUDGEMENT

(1.) Heard Sri J.K. Khanna, Learned Counsel for the defendant-appellant and Sri Kshitij Shailendra, Learned Counsel appearing for plaintiff-respondent Nos. 1 to 3.

(2.) Plaintiffs instituted Original Suit No. 13 of 1994 for permanent injunction against the defendant Nagar Palika Parishad and the Tehsildar restraining them by a decree of permanent injunction not to recover property tax of Rs. 6760/- and a further some of Rs. 4,246.07/- on the ground that the plaintiffs are already paying property tax in respect of the property in question to some other local authority i.e. Zila Panchayat.

(3.) The suit was dismissed vide judgment and order dated 18.1.2008.