PRAKASHCHANDRA PRITHVIRAJ PANPALIA Vs. VILLAGE PANCHAYAT MANDWA

JUDGEMENT

(1.) THE petitioners, in these petitions, have challenged the demand notices issued by the respondent Village Panchayat, Mandawa, under Article 226 of the Constitution of India. Since the challenge, in all these three petitions, is on identical grounds, we propose to decide and dispose of these three petitions by common judgment.

(2.) THE petitioners, in Writ Petition No. 547/88, are challenging demand notices dated 20-2-1988 annexed at Annexures H and I to the petition. By the said two demand notices the Sarpanch of the Village Panchayat, Mandwa had demanded an amount of Rs. 4,544. 00/- and Rs. 282. 50/- respectively in respect of the property assessment tax for 30 years and 11 years respectively.

(3.) THE petitioner viz. Shrikishan Panpalia in Writ Petition No. 588/88 is challenging the demand notice dated 11-3-1988 which was a notice demanding an amount of Rs. 5436. 25/- with respect to the house assessment and public health tax for the period up to 1987-88.