T ASWATHANARAYANA Vs. MUNICIPAL COUNCIL VIJAYAWADA

JUDGEMENT

(1.) THIS is an application, for the issue of a writ of certiorari to quash the notification, dated the 2nd of March 1955, published by the Vijayawada Municipality in the Krishna district Gazette.

(2.) THE Petitioner is the managing partner of Sri Rama Talkies, Vijayawada, carrying on the business of exhibiting cinematograph films. He has been displaying advertisements of the pictures screened in his theatre at several places in Vijayawada town. The Vijayawada Municipality issued a notification, dated the 2nd of March 1955, which was duly published in the Krishna District Gazette, specifying the rates at which license fees were to be levied for advertisements displayed on walls or posts within the Town.

(3.) BUT advertisements and further vision in the Act or the rule wiring the Municipality collect fees on advertise it filed by the Exe -Commissioner of the asserted that the power to levy license vertisements and that is valid and intra vires are Municipality under the