- (1.) We have heard learned counsel appearing for the appellant.
(2.) M/s. Godrej & Boyce Manufacturing Company Limited has filed this Appeal against an order passed by learned Single Judge dated 26.05.2014, by which he dismissed the writ petition against the demand of advertisement fee raised by the Municipal Corporation, Jaipur for putting a hoarding for advertisement of the product on a commercial building without obtaining licence, for the period, for which the boarding was put on the roof top of the building on a steel structure.
(3.) Learned Single Judge dismissed the writ petition on the ground that the licence was not obtained for putting the hoarding on the commercial building and no protest was made to the demand notice for realising the advertisement fee, nor there is any provision in the Jaipur Municipal Corporation, Jaipur (Advertisement) Bye-laws, 2004 (for short, 'Bye-laws, 2014'), which requires any hearing before raising demand of advertisement fee on specified rates.;