REGENT COMPUTRONICS PVT. LTD.

PENINSULA LAND LTD Appellant

V/S

BRIHAN MUMBAI MAHANAGARPALIKA Respondents

Referred Judgements :-

COMMISSIONER OF AGRICULTURAL INCOME TAX WEST BENGAL VS. SASHEB CHANDRA MANDAL [REFERRED TO]
MARIA CRISTINA DE SOUZA SODDER VS. AMRIA ZURANA PEREIRA PINTO [REFERRED TO]
M RAMNARAIN PRIVATE LIMITED VS. STATE TRADING CORPORATION OF INDIA LIMITED [REFERRED TO]
SHYAMKISHORE VS. MUNICIPAL CORPORATION O F DELHI [REFERRED TO]
MUNICIPAL CORPORATION OF BRIHANMUMBAI VS. STATE BANK OF INDIA [REFERRED TO]
KONDIBA DAGADU KADAM VS. SAVITRIBAI SOPAN GUJAR [REFERRED TO]
GUJARAT AGRO INDUSTRIES COMPANY LIMITED VS. MUNICIPAL CORPORATION OF CITY OF AHMEDABAD [REFERRED TO]
GOVERNMENT OF ANDHRA PRADESH VS. P LAXMI DEVI [REFERRED TO]
KASHMIR SINGH VS. HARNAM SINGH [REFERRED TO]

JUDGEMENT

(1.) Section 217 of the Mumbai Municipal Corporation Act, 1888 (hereinafter referred to as "the Act") reads as under :-

(2.) The vires of sub-Section (5) of the above provisions is challenged by the Petitioners in the present Writ Petitions under Article 226 of the Constitution of India primarily on the following grounds :-

(3.) The building known as Piramal Chambers was constructed in the year 1968. Ground to 6th floors were occupied by the Income Tax Department, while 7th to 9th floors were occupied by Central Excise Department. In the year 1975, provisions of Section 217 were amended and the relevant provision i.e. Section 217(5) was introduced which reads as under :-

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PENINSULA LAND LTD Vs. BRIHAN MUMBAI MAHANAGARPALIKA

Referred Judgements :-

JUDGEMENT

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