MAHANT PREM DASS Vs. AJMER MUNICIPALITY

JUDGEMENT

(1.) HEARD the parties. The legality of the house-tax imposed by the Ajmer Municipality may more appropriately be challenged, if so advised, before the Civil Court by bringing a proper suit. In a summary proceeding for recovery of the arrears of water-tax Under Section 234 under the Regulation, it was not for the court below to have analysed whether such tax could or could not have been appropriately levied by the Ajmer Municipality.

(2.) THE application in revision is accordingly dismissed.