SOUMITRA PAL,J. - (1.) Let affidavit of service filed in Court be kept on record.
(2.) In the writ petition, the petitioner has challenged the letter dated August 30th 2011 issued by the Chairman, Cooch Behar Municipality, the respondent no. 2 whereby the petitioner was directed to deposit a sum of Rs. 20 lakhs for obtaining No Objection Certificates from the municipality.
(3.) It has been submitted on behalf of the petitioners that such demand is illegal in view of the circular dated 10th December 2007, whereby it has been stipulated that Urban Local Bodies outside Kolkata Metropolitan area may charge development fees not exceeding Rs. 40,000/- per tower.;