PYARA SINGH Vs. MUNICIPAL COMMITTEE RAIPUR

JUDGEMENT

(1.) THE petitioners Pyarasingh and Amarsingh are licensed hotel -keepers to whom licenses were granted by the Municipal Committee, Raipur, to run hotels and eating houses on payment of a license fee of Rs. 10 per year. Those licenses are Annexure I and II. On 30th June 1957 the Municipal Committee passed a resolution which is to the following effect: - -