- (1.) The Petitioner is a cable operator and is resident of Nagar Palika Parishad, Etah (the Nagar Palika). He has got a licence to operate the cable TV Network.
(2.) The Nagar Palika is governed by the Municipalities Act, 1916 (the Municipalities Act). The Nagar Palika has framed Bye-laws for the regulation of posting of bills and advertisements, within the municipal limits of the Parishad (referred to as the 'Bye-laws').
(3.) In the cable TV Network, the advertisements are also shown. Respondent-4 was appointed to collect the fees mentioned under the Bye-laws. He asked the Petitioner to deposit fees for showing the advertisements in the cable TV Network.;