JAGDISH RAM Vs. GRAM PANCHAYAT, TIAI

JUDGEMENT

(1.) By way of this petition, the petitioners have prayed for the following relief:

(2.) Learned Senior Counsel for the petitioners has argued that the grievance of the petitioners, who are plaintiffs before the learned Trial Court, is that persons to whom the petitioners are letting out their land for setting up of Temporary Stalls, are being forced to pay taxes by the Gram Panchayat without the Panchayat having any statutory power to do so.

(3.) Mr. Sanjeev Kumar Suri, learned counsel representing the Gram Panchayat submits that the tax is being collected from the said persons as teh-?bazari, because in lieu of the setting up of said stalls and carrying out business in the same, garbage etc. is being generated and for the purpose of undertaking the cleanliness of the area, Panchayat requires funds and but natural, those funds are to be generated by imposing taxes on the people, who utilize the land for commercial purpose.