Desai, J. - (1.) The respondents in these two appeals filed Original Petitions Nos. 2892-3073 of 1965 challenging the validity of the licence fee levied by the appellant 'The City Corporation of Calicut' to be paid for use of the land or premises for soaking of coconut husks. The appellant. Corporation by its resolution dated January 25, 1963 levied licence fees in respect of various items set out in' Schedule IV of the Calicut City Municipal Act, 1961 subsequently restyled as Kerala Municipal Corporation Act, 1964 ('Corporation Act' for short) including for use of premises and land for soaking coconut husks. The respondents are admittedly carrying on the trade of soaking coconut husks and they had not taken out a licence for carrying on the trade. The Commissioner of the appellant Corporation issued a notice to each of the respondents calling upon him to show cause why within three days of the receipt of the notice, the respondents should not be prosecuted for using premises for soaking coconut husks without obtaining a licence as required by law. The respondents challenged the validity and legality of the aforementioned notices issued by the Corporation and served upon them in the aforementioned two writ petitions on diverse grounds, inter alia contending that if the licence fee is levied as a fee, no service is rendered or special advantage or favour is conferred by the Corporation on the respondents for collecting such fee and that there is no quid pro quo and that the relevant provisions of the Act do not enable the Corporation to levy such a fee. Alternatively, it was contended that if it is levied as a tax, it is beyond the taxing powers of the Corporation.
(2.) The Corporation filed its counter-affidavit and sought to justify the fee as a licence fee or in the alternative it was contended that the Corporation had the power to levy a tax of the nature levied by it.
(3.) Both the petitions came up before a learned single Judge of the High Court who held that the levy of the impugned licence fee is not legal in the absence of conferment of special benefits on the petitoners and other persons who soak coconut husks. The alternative. submission that the Corporation had the power to levy it as a tax was negatived observing that the power to levy the various taxes conferred on the Corporation under Chapter V of the 1964 Act does not comprehend the impugned levy and accordingly held that as a tax it was not valid and legal. Accordingly both the writ petitions were allowed and the impugned notices were quashed. The Corporation after unsuccessful Writ Appeals Nos. 107-108 of 1967 filed these appeals by special leave.;