RANCHI MUNICIPAL CORPORATION Vs. BHAGWATI DEVI

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) In these writ petitions, the orders of Per-manent Lok Adalat, passed in PL.A. No. 758 of 2005 and others, are under challenge. By the orders, which are under challenge, the Permanent Lok Adalat has ordered that the tax imposed by the Municipal Corporation, Ranchi under Patna Municipal Corporation Act is not liable to be sustained, because there is no regular supply of water and other ameni-ties in the localities and therefore, such tax cannot be imposed.

(3.) The learned counsel for the petitioners, challenging the orders of the Permanent Lok Adalat, has asserted that the jurisdiction to decide the issue, pertaining to certain dis-putes, is delineated under Section 22-C, where the disputes can be taken to the Per-manent Lok Adalat and Permanent Lok Adalat will decide those cases. The learned counsel submitted that under Section 22-A, in the definition Clause (b) there are two sub-clauses i.e. sub-clause (iii) and sub-clause (iv), which are quoted hereinbelow for ready reference :