SHAKTI ADVERTISING Vs. NAGAR NIGAM

JUDGEMENT

(1.) We have heard Shri W.H. Khan, Senior Advocate assisted by Shri J.H. Khan and Shri Gulrez Khan for the petitioners. Learned Standing Counsel appears for the State respondents. Shri Vivek Varma appears for Nagar Nigam, Varanasi.

(2.) In Writ Tax No. 1522 of 2011 M/s Shakti Advertising and four others have prayed for quashing the demand notices dated 4.10.2011 (Annexure nos. 7, 8 and 9) issued by the Tax Superintendent (Advertisement), Nagar Nigam, Varanasi raising a demand of Rs. 24, 59, 923/- towards site rent, advertisement tax and renewal charges from M/s Shakti Advertising-petitioner no. 1; Rs.17, 18, 123/- from M/s Allora Outdoor-petitioner no.2; and Rs.1, 36, 376.50 from M/s Prisma Advertiser-petitioner no. 3. In the impugned orders the petitioners were also required to give the list of the private site hoardings.

(3.) In Writ Tax No. 1528 of 2011 M/s Selvel Media Services Private Limited and 10 others have prayed for quashing the notices dated 4.10.2011 issued by the Tax Superintendent (Advertisement), Nagar Nigam, Varanasi demanding the site rent, administrative charges, advertisement tax, and renewal fees for the year 2011-12 in respect of each of the petitioners.