MUNICIPAL COUNCIL, NARNAUL Vs. ATTER SINGH

JUDGEMENT

(1.) THE Municipal Council, Narnaul is in revision against the order dated 26.9.2008 passed by the learned Additional District Judge, Narnaul vide which the order dated 23.5.2008 passed by the learned Trial Court was affirmed.

(2.) FACTS in the first instance :-

(3.) THE defendant-petitioner filed a counter reiterating the validity of the impugned levy and also the instructions issued by the Deputy Commissioner in pursuance thereof. Apart therefrom, it was pleaded that the suit is not maintainable in the representative character as no special damage had been claimed by the respondent-plaintiff to have been caused to him.