MADAN BAI Vs. CHAIRMAN CHENNAI METROPOLITAN WATER SUPPLY AND SEWERAGE BOARD CMWSSB

JUDGEMENT

(1.) THE Writ Petition is filed challenging the impugned notice issued by the 4th respondent dated 28.2.2003 by which the fourth respondent has demanded the water charges as well as surcharge from the petitioner to the extent of Rs.15,150/-. It is not in dispute that pending the Writ Petition, the petitioner has paid the said amount of Rs.15,150/- to the Water Board under protest.

(2.) THE issue raised by the petitioner in this case is that the Shop portion at Door No.28/6, Strotten Muthia Mudali Street, Chennai 600 079 contained neither water supply nor sewerage connection and she has applied for the said connection in the said shop portion and paid the amount of Rs.1846.35/- towards the water and sewerage tax upto 2/2002-2003 together with surcharges of Rs.783/-.

(3.) INASMUCH as the fact that the present case is similar to that of the case above cited, which has already been decided by the Court in taking note of the fact that there is absolutely no reason which has been assigned by the petitioner in this writ petition in challenging the surcharge proceedings, in which surcharge was demanded as per the Regulation, I am of the considered view that the petitioner is not entitled for any relief claimed in the Writ Petition, as there is nothing to interfere with the impugned notice issued by the fourth respondent. The Writ Petition fails and the same is dismissed. No costs.