S.D.Agarwala, J. - (1.) This is a petition under Article 226 of the Constitution of India.
(2.) Before admission Sri Ashok Khare accepted notice on behalf of Town Area, Raya, district Mathura and learned Standing Counsel accepted notice on behalf of the State of U.P. Counter-affidavit arid rejoinder affidavit has been filed Parties are agreed that the petition itself be disposed of at this stage as the entire record is complete and it is likely to aiglet large number of persons living in the Town Area, Raya, district Mathura.
(3.) The petitioner, Byapar Mandal, Raya, district Mathura, has field the present petition challenging the amended byelaws of the Town Area Committee, Raya which have came into effect from -5-1990 by virtue of which rates of Tahbazari as well as method of realisation oi Tahbazari have been modified. It is not disputed between the parties that the Town Area, Raya, district Mathura, hereinafter referred to as 'Town Area' did have byelaws levying Tahbazari. These byelaws were named as Tahbazari Byelaws Town Area Committee, Raya, Mathura, hereinafter referred to as Tahbazari Byelaws. These byelaws wore amended with effect from 2-5-1990, The amended byelaws are subject-matter of the challenge in the present petition.;