- (1.) This is an appeal by special leave against the judgment of the Allahabad High Court who had dismissed the writ petition of the appellant challenging the validity of the Ordinance which was issued on 12th June, 1975, followed by an Act, which had taken over the Moradabad Water Works which were being run by the ap-pellant.
(2.) The licence for establishing and running the water works was granted to the appellant on 7th March, 1937. Over the years, money had been invested and fixed assets come into existence when on 12th June, 1975, as already noticed, the Ordinance was issued as a result of which the water works at Moradabad were taken over by the State Government. We are informed that there was only one other privately managed water works which was at Aligarh which was also taken over by the said Ordinance.
(3.) Amendment was made in the U.P. Municipalities Act and Section 224-C was inserted which contained provisions relating to payment of compensation where licence of a licensee is revoked.;