UNITED BREWERIES LTD Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD Counsel for the parties.

(2.) IN this petition under Article 226 of the Constitution of India, two reliefs have been claimed. The first relief is to challenge the demand notices, water bills and penal charges demanded from the petitioner as per the Circular dated 7th October, 2011. The second relief is for direction against respondents 2 to 6 to charge higher water rate only for 17% of the water consumed by the petitioner and to charge the remaining water at the rates applicable to water consumed for industrial purpose.

(3.) INDEED , petitioner was not party to the said decision but had filed separate writ petition in the year 2006 being Writ Petition No. 328/2006, in effect, raising the same challenge regarding the higher water charges demanded from the petitioner for the period from 2001. The said writ petition was disposed of along with companion matter on 4th November, 2009 with the following observations :