MUNICIPALITY Vs. MUNICIPALITY

JUDGEMENT

(1.) This revision is filed by the plaintiff-Association challenging the order of the learned District Munsif, Medchal refusing to amend the plaint.

(2.) Originally the suit was filed for a declaration that the notification dt. 18-7-89 issued by the respondent-Municipality enhancing the water cess is illegal and for an injunction restraining the respondent from collecting the enhanced water cess by virtue of the said notification.

(3.) It is stated that after the filing of the suit and receiving the order of interim injunction the respondent has issued a fresh notification dt.28-9-91 is the same terms as the notification dt.18-7-91 whereby the water cess has been enhanced from Rs.25/- to Rs.40/- with effect from 1-12-91.