MUNICIPAL COMMITTEE Vs. MEERI MAL AND ANR.

JUDGEMENT

(1.) THIS appeal at the instance of Municipal Committee, Sunam, challenges the judgment of Magistrate Second Class, Sangrur at Sunam by which the Respondents were acquitted.

(2.) THE Respondents carried on business of selling petroleum and for their not getting the license from the Municipality in that connection were put up for trial on a complaint by the Municipality under Section 121 of the Punjab Municipal Act, 1911. Section 121 of the Municipal Act reads - -

(3.) IT is thus for decision whether in spite of the licence obtained by the Respondents under the Petroleum Act they had to take another licence as contemplated by the provisions of Section 121 of the Municipal Act.