- (1.) Heard Sri C.K. Parekh, learned counsel for the petitioner, learned Standing Counsel appearing on behalf of respondent no. 3.
(2.) Nobody is present on behalf of respondent nos. 1 and 2.
(3.) Petitioner before this Court, who is residing within the territorial limits of Nagar Panchayat Chakia, District- Chandauli, is aggrieved by the bye-laws which have been framed by the Nagar Panchayat Chakia as enforced under notification published in the official gazette dated 26th October, 2002. It has been provided that any person desirous to transfer any immovable property within the limits of Municipality shall make an application seeking permission from the Adhyaksh/ Executive Officer, Nagar Panchayat, Chakia after on payment of 2 % of the total value of the sale consideration calculated at the circle rate. On such application being made, permission shall be granted by the Adhyaksh/ Executive Officer.;