MUNICIPAL COMMITTEE AKOT Vs. MANILAL MANEKJI PRIVATE LIMITED AMBIKA TRADING CO AKOT

JUDGEMENT

(1.) These two appeals involve the same point and can be conveniently disposed of by one common judgment. The relevant facts may be given from one appeal only.

(2.) The respondents, Manilal Manekji Pvt. Ltd., filed a petition under Arts. 226 and 227 of the Constitution in the High Court of Judicature at Bombay, Nagpur Bench, praying that certain demands made by the Municipality of Akot be quashed and that the Municipality be ordered to refund the advance deposit which the respondent had made. These demands and advance deposits were in respect of a tax known popularly as 'the gin tax and press tax' levied by the Municipality of Akot. In brief, the case of the respondent was that in view of Art. 276 of the Constitution, the notifications under which the tax was imposed could not be enforced except to the extent provided under Art. 276 (2) of the Constitution. The case of the Municipal Committee, in brief, was that the notifications were in force immediately before the commencement of the Constitution and, therefore, were not hit by Art. 276 (2).

(3.) It is now necessary to set out the history of the notifications and the various municipal laws which were made applicable to the Municipal Committee, Akot, form time to time. It appears that the Municipal Committee, Akot, was constituted under the Berar Municipal Law, 1886, and under S. 41 of the Berar Municipal Law, 1886, the Committee was empowered to impose certain taxes. It may be mentioned that the Berar Municipal Law, 1886, was promulgated by Notification No. 3938-1, dated November 5, 1886, by the Viceroy and Governor-General in Council. Berar, at the relevant time, was not part of the British India. The Municipal Committee, Akot, issued Notification No. 98, dated March 14, 1899, regarding levy of Profession Tax. The relevant part of the notification reads as follows :-