- (1.) Leave granted.
(2.) We have heard learned counsel on both sides.
(3.) The respondent Municipality had made a consolidated outstanding demand for a sum of Rs. 1,01,501. 00 for years 1993-94, 1994-95 on 16/12/1993 towards the service charges. The appellants challenged the validity of the demand. On reference, the division bench in the impugned order dated 15-5- 1995 in CWJC No. 3223 of 1994 upheld the demand of the Municipality. Thus this appeal by special leave.;