GURU PRASANNA MUKHERJEE Vs. ASANSOL MUNICIPALITY

JUDGEMENT

(1.) This Rule was issued at the instance of an accused who has been prosecuted under Section 500 of the Bengal Municipal Act, 1932, read with Section 182 of that Act for having

(2.) The relevant facts are that the Commissioners of the Asansol Municipality have been superseded by an order of the State Government of West Bengal and an Administrator of that Municipality has been appointed.

(3.) The said Municipality had imposed a licence fee for the profession of legal practitioner under Section 123(f) of the Act and had determined the amount of such fee at Rs. 5 per year. After the Municipality was superseded, the Administrator enhanced the licence fee to Rs. 10. The Petitioner who is a senior Muktear at Asansol did not pay the licence fee of Rs. 5 for the 2nd half of 1959 in spite of notice of demand and did not take out a licence for that period.