MT CHANCHAL Vs. EMPEROR

JUDGEMENT

(1.) This is an application in revision from an order convicting the accused under Section 299, U.P. Municipalities Act, for having committed a breach of a Municipal by-law. On 13 July 1925, the Municipal Board of Hathras got a notification published in the Government Gazette under which the following bylaw, among others, was announced: No public prostitute shall reside within the areas or in the streets specified below, provided that public prostitutes who at the end o? March 1925, owned and resided in houses and streets in areas mentioned below may continue to reside in those houses.

(2.) Then followed a list of no less than 13 items containing roads, bazaars, abadi, lanes, etc. The by-law was expressly not made applicable to public prostitutes who had owned and resided in houses and streets in the areas mentioned at the end of March 1925. It was intended to apply to newcomers only.

(3.) This notification was replaced by another notification of 27 April 1927, which contained the same by-law.