MARS ENTERPRISES Vs. MUMBAI MUNICIPAL CORPORATION

JUDGEMENT

(1.) Heard the learned Counsel for petitioners and the learned Counsel for respondents.

(2.) Petitioners, by this petition, are seeking the following reliefs:

(3.) The learned Counsel appearing on behalf of petitioners, however, has made a statement on instructions that so far as property tax and sewerage tax are concerned, he shall not agitate the said issue in this Writ Petition as petitioners have also filed an appeal in the Small Causes Court under Section 217 of the Mumbai Municipal Corporation Act, 1888 (hereinafter referred to as "the said Act"). He also undertakes, on instructions from his clients, not to press the case in the Small Causes Court so far as the water tax is concerned. The statement is accepted.