S. N. Variava, J. - (1.) Leave granted.
(2.) This appeal is against a judgment dated 27th November, 1998.
(3.) Briefly stated the facts are as follows: The appellants are an Association of money lenders and pawn brokers. The respondent-Corporation had in the year 1972 by a Notification dated 14th/15th April, 1972, notified the business of money lenders and pawn brokers as one which required a licence under Section 521 of the Hyderabad Municipal Corporation Act. Having so notified a licence fee of Rs. 50/- was charged from all money lenders and pawn brokers. At that time no challenge was made to the Notification. However, by another notification dated 11th April, 1987, the licence fees was enhanced from Rs. 50/- to Rs. 500/- in case of money lending and pawn broking business and Rs. 200/- in case of money exchange operations.;