MUNICIPAL CORPN.OF GREATER MUMBAI Vs HARISH LAMBA OF BOMBAY, INDIAN INHABITANT
Bench: HON'BLE MR. JUSTICE A.M. KHANWILKAR, HON'BLE MS. JUSTICE INDIRA BANERJEE, HON'BLE MR. JUSTICE DINESH MAHESHWARI
Judgment by: HON'BLE MR. JUSTICE A.M. KHANWILKAR
Case number: C.A. No.-000142-000142 / 2009
Diary number: 24859 / 2007
Advocates: SUCHITRA ATUL CHITALE Vs
HARDEEP SINGH ANAND
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1
REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.142 OF 2009
Municipal Corpn. of Greater Mumbai ..…Appellant(s)
Versus
Harish Lamba of Bombay, Indian Inhabitant & Ors. ….Respondent(s)
J U D G M E N T
A.M. Khanwilkar, J.
1. This appeal takes exception to the judgment and order
dated 21st November, 2006 of the High Court of Judicature at
Bombay in Writ Petition No.1206 of 1999, whereby the
bills/demand raised by appellant including towards water
benefit tax and the Warrant of Attachment in respect of the
stated premises belonging to the respondents came to be
quashed and set aside being illegal.
2
2. The appellant is a corporate body constituted under the
provisions of the Mumbai Municipal Corporation Act, 1888 (for
short, “1888 Act” or “the Act”) and respondent No.1 is a sole
proprietor in the business, which was carried on by him in the
name and style of Volga Frozen Foods and Ice Cream
Company, hereinafter referred to as the “said firm”. The stated
business was located at Volga House, 1C, K.K. Marg,
Mahalaxmi, Bombay400034, hereinafter referred to as the
“said premises”. The respondent No.2 is the landlord of
respondent No.1 in respect of the said premises. The
respondent No.3 is the tenant of respondent No.2 in respect of
the remainder area of the said building other than the area in
possession of respondent No.1. The respondent No.1’s firm
required 10 lakh gallons of water for its frozen food and ice
cream business, which was being supplied by the appellant
(under the fixed quota of 10 lakh gallons of water) till October,
1983. On 29th October, 1983, an illegal strike call was given by
the workmen in the factory of respondent No.1, due to which
the production work in the factory was suspended by the
3
management. Therefore, the respondent No.1 wrote to the
appellant on 2nd February, 1987 and 15th October, 1987,
requesting to discontinue the water quota allotted and then
charge them on actual consumption basis, as they did not
require the large quantity of water any more due to shut down
of the production. Besides, a new water meter came to be
installed on 15th October, 1987. Later on, the appellant
informed respondent No.1 vide letter dated 27th January,
1992, that his water connection will be cut off as requested by
the company. That was finally done on 25th October, 1993.
Since then, respondent No.1 is dependent on water supply by
private water tankers.
3. Accordingly, respondent No.1 wrote to the appellant vide
letter dated 10th December, 1993 that since the water
connection to the premises has been disrupted/cut off by the
Water Department and he having paid all the dues until then
amounting to Rs.46,794/ (Rupees Forty Six Thousand Seven
Hundred Ninety Four Only), the appellant ought to install a
new water meter. Upon receipt of this communication, the
appellant demanded a deposit of Rs.72,000/ (Rupees Seventy
4
Two Thousand Only) for processing the request for a new
water meter. However, respondent No.1 did not pay the said
amount on the ground of financial crisis because of closure of
the factory. The respondent No.1 in turn requested the
appellant to accept the deposit amount in installments of
Rs.5,000/ (Rupees Five Thousand Only), which request was
declined by the appellant. Therefore, there was no water
connection/meter in the premises of respondent No.1 since
25th October, 1993.
4. The appellant thereafter in 1997 started raising bills for
the period from 1st October, 1993 including towards water
benefit tax in respect of the subject premises. In January,
1997, seven bills of water tax and water benefit tax were raised
in respect of the said building (for the period from 1st October,
1993 to 30th September, 1998) aggregating to Rs.10,60,312/
(Rupees Ten Lakh Sixty Thousand Three Hundred Twelve
Only). The respondent No.3 paid his share of the bill in protest
but respondent No.1, on advice, refused to pay his prorata
share of the bill.
5
5. Resultantly, on 5th August, 1998, the appellant issued
Warrant of Attachment and levied an attachment upon the
said premises and building for the arrears of stated tax being
property tax amounting to Rs.9,11,708/ (Rupees Nine Lakh
Eleven Thousand Seven Hundred Eight Only) and further
penalty of Rs.1,48,503/ (Rupees One Lakh Forty Eight
Thousand Five Hundred Three Only). Thus, the aggregate
demand was for Rs.10,60,312/(Rupees Ten Lakh Sixty
Thousand Three Hundred Twelve Only), against respondent
No.1. Further, vide letter dated 18th November, 1999, issued
by the Legal Department of the appellant, respondents were
informed that if the arrears of taxes were not paid, the
appellant would proceed to advertise the public auction
relating to premises occupied by respondent No.1.
6. Being aggrieved, respondent No.1 filed Writ Petition
No.1206 of 1999 before the High Court of Judicature at
Bombay to quash/set aside the bills and demand raised by the
appellant and the Warrant of Attachment dated 5th August,
1998 for recovery of the amount. The High Court was pleased
to quash and set aside the bills/demands along with the
6
Warrant of Attachment dated 5th August, 1998, vide impugned
order dated 21st November, 2006. For that, the High Court
relied upon the judgment of this Court in Municipal
Corporation of Greater Bombay Vs. M/s. Nagpal Printing
Mills and Another1. The High Court held that the corporation
can levy charge only in respect of water supplied to and
consumed by the consumer and to be levied on the basis of
measurement or estimated measurement. It concluded that
as, admittedly, supply of water to the premises was stopped
from 25th October, 1993, there was no consumption by the
respondents and hence they were not liable for any water
charge or tax, as the case may be.
7. The appellant has assailed the view so taken by the High
Court on the ground that the demand in question was towards
property tax in the form of water benefit tax and not referable
to demand under Section 169 of the Act, as such. In case of a
tax, which is ascribable to Sections 139 and 140 of the Act, it
is in the nature of a compulsory imposition or levy to be used
for general public good. Had it been a demand for charges
1 (1988) 2 SCC 466
7
towards water actually consumed, it would come within the
sweep of Section 169 of the Act. In that case alone it need to
be commensurate with the quantity of water actually
consumed. If the consumer avails the water supply facility
extended by the corporation, the liability would be towards
charges in lieu of water tax, as predicated in Section 169 of
the Act and the Rules framed thereunder namely, Water
Charges Rules in force at the relevant time. In the present
case, the dispute relates to the bills raised by the appellant
towards property tax in the form of water benefit tax in respect
of the premises of respondent No.2 (Owner) and of which
respondent No.1 is the tenant.
8. It is submitted that water tax or water benefit tax is a
property tax and is determinable as a percentage of rateable
value of the land or building as prescribed in Section 154 of
the Act. Section 141 of the Act postulates that such tax shall
be levied in respect of premises (i) to which a private water
supply is furnished from OR (ii) which are connected by means
of communication pipes with any municipal water works. In
the present case, even though the water connection was
8
disconnected on 25th October, 1993, the premises in question
were still connected by means of communication pipes with
the municipal water works. The term “communication pipes” is
defined in Section 260A (a) of the Act to mean a pipe extending
from a municipal water main up to and including municipal
stopcock. Hence, the demand raised by the appellant against
the respondents towards water benefit tax under Section 141
of the Act was just and proper. It was not a recovery of charges
under Section 169 of the Act as such, which could be limited
to the quantity of consumed water. If the respondents had
continued to consume the water supplied by the appellant
through communication pipes connecting the premises in
question, they would have become liable only to pay water
charges under Section 169 of the Act, commensurate with the
quantity of water consumed in lieu of water tax or water
benefit tax. Having stopped consuming water and by the act of
cutting off the water connection on 25th October, 1993, whilst
continuing the communication pipes connected to the
premises, the respondents became liable to pay property tax in
the form of water benefit tax under Section 141 of the Act.
9
9. It is contended that the scheme of the provisions in
question and the interplay of Sections 140, 141, and 142 of
the Act on the one hand and Sections 160 and 169 on the
other hand, the Bombay High Court in its recent decision in
Sumer Builders Vs. Municipal Corporation of Greater
Mumbai2 opined that water charges recovered under Section
169 of the Act are not synonymous to the demand towards
property tax in the form of water tax or water benefit tax under
Section 141 of the Act. The appellant would adopt the
exposition in the said decision to buttress the ground urged
before this Court. It is then contended that the High Court
erroneously placed reliance upon Nagpal Printing Mills
(supra) although it was a case dealing with interpretation of
Rule III (d) (i) of the Water Charges Rules which provided for
deemed charges where a quota of water had been fixed. It is
urged that the said case was a case of water charges levied
under Section 169 (1) (ii), which has no application to the facts
of the present case.
2 2012 (114) BOM. L.R. 3400
10
10. The appellant has also countered the argument
canvassed by respondent No.1 in particular to the effect that
the demand raised by the appellant was invalid being
retrospective in nature. According to the appellant, the
decision in Kalyan Municipal Council and others Vs. Usha
Paper Products (P) Ltd. and another3 as well as Municipal
Corporation of City of Hubli Vs. Subha Rao
Hanumatharao Prayag and Others4 dealt with question of
levy of property tax after alteration in the assessment list and
about the power to levy tax after authentication of the
assessment list. These decisions, according to the appellant,
have no bearing on the present case. For, the same is founded
on the singular plea taken in ground (d) of the writ petition
that the demand towards water benefit tax is for period prior
to 10th January, 1994 and is barred by limitation. However, no
material fact has been pleaded in the writ petition filed by the
respondents before the High Court so as to demonstrate that
the demand raised by the appellant was after expiry of
limitation period, consequent to alteration in the assessment
3 (1988) 3 SCC 306 4 (1976) 4 SCC 830
11
list or authentication of the assessment list, as the case may
be. No factual foundation was laid before the High Court that
the authentication of the assessment list had occurred 3
(three) years preceding the issuance of the impugned demand
notices in January 1997. Admittedly, the demand of property
tax in the form of water benefit tax dues issued in January
1997 was for official year 199394 (1st April, 1993 to 31st
March, 1994). For that reason, the demand raised in January,
1997 going back only upto 1st October, 1993 cannot be
considered as being barred by limitation. The appellant would,
therefore, urge that the impugned judgment be set aside and
the appellant be permitted to proceed with the enforcement of
the impugned demand notices and the Warrant of Attachment.
11. Per contra, the respondents would contend that the
demand was nothing but water charges recoverable under
Section 169 of the Act. It ought to have been commensurate to
the quantity of water supplied and consumed by the
respondents. Admittedly, after disconnection of water supply
on 25th October, 1993, no water supply was continued to the
premises. For that very reason, it was not open for the
12
corporation to levy any charges, be it in the name of water tax
or water charge. It is urged that the demand is nothing but
water charges for supply of water to the premises and not in
the nature of tax. Even in case of a tax, the corporation cannot
recover the same in absence of supply of water to the
premises, which in the present case, admittedly, was
disconnected w.e.f. 25th October, 1993. It is urged that the
principle underlying the dictum in Nagpal Printing Mills
(supra) would squarely apply, as is applicable to Section 169
of the Act towards water tax.
12. It is then urged that in any case, the impugned demand
notice was barred by limitation and had the inevitable effect of
levy of property tax with retrospective effect qua the premises
in question. The respondents would invite our attention to the
term ‘official year’ defined in the Act and the interplay of
Sections 156, 160, 163, 165, 166, 168 and 169, to contend
that the Commissioner is required to prepare assessment book
for every official year and on authentication of assessment
book under Section 166 of the Act, the assessee can be made
liable to pay the property tax for such official year. Reliance is
13
placed on the decision of this Court in Municipal
Corporation of City of Hubli (supra) and Kalyan Municipal
Council (supra) to buttress this contention. It is then urged
that it must be presumed that for the official year 199394,
the assessment book was finalised and authenticated in due
course of official business, within prescribed time. However,
no demand followed despite finalisation of assessment book
for the concerned years in particular official year 199394. If
the appellant had issued demand notices for the concerned
year towards property tax in due course, the respondents
would have paid the same subject to just exceptions. In other
words, the impugned demand notices issued in January, 1997
for the period commencing from 1st October, 1993, being after
expiry of three years, are barred by limitation. The appellant
cannot be allowed to raise any demand which is inherently
barred by limitation. Resultantly, the appellant cannot be
permitted to pursue the impugned demand notices. Taking
any other view would legitimize retrospective levy, that cannot
be countenanced. As a matter of fact, it must be presumed
that the water taxes were never shown in the assessment book
14
for the official year 199394 until January, 1997. Keeping in
view the exposition in the relied upon decisions of this Court,
the High Court order quashing the impugned demand notices
be upheld on this count alone.
13. Lastly, it is contended that even if, the respondents fail to
persuade this Court to uphold the decision of the High Court,
the Court may grant reasonable time to the respondents to
pay the dues in suitable installments. Further, the Court may
extricate the respondents from their liability to pay interest on
the outstanding dues. This is so because the respondents had
filed the writ petition before the High Court in April, 1998
immediately after receiving the impugned demand notices and
have also succeeded before the High Court. Due to reasons
beyond their control the matter had remained pending in this
Court, which delay is not attributable to the respondents. It is
urged that had the High Court rejected their writ petition, they
would have had no option but to pay the outstanding dues
long back. Taking into account these facts and circumstances,
it is urged that the respondents be absolved from the liability
of interest on the principal amount. The other respondents
15
have adopted the argument pursued on behalf of respondent
No.1.
14. We have heard Mr. Atul Y. Chitale, Senior Advocate for
the appellant and Mr. Anirudh Joshi, Advocate for the
contesting respondent (respondent No.1), Mr. Praveen Kumar
Rai, Advocate for the respondent No.2 and Mr. Ashish Wad for
the respondent No.3.
15. The main issue is whether: the impugned notices can be
styled as demand towards water charges or stricto sensu
demand towards property tax in the form of water benefit tax.
That can be answered by adverting to the impugned demand
notices (Annexure R5 collectively). It may be apposite to
reproduce one such notice pertaining to official year 199394.
The same reads thus:
16
16. The impugned demand notices for subsequent official
years are more or less similar except variation in the figures,
as applicable for the concerned official year.
17. On a bare perusal of these demand notices, it is amply
clear that the demand is towards property tax in the form of
water benefit tax and sewerage benefit tax. It is not a notice for
payment of water charges ascribable to Section 169 of the Act
as such.
17
18. The concept of water tax and water benefit tax and that
of water charges is qualitatively distinct. By its very nature,
the former has been made part of the property tax in terms of
Section 140 of the Act, in subsection 1(a) (i) & (ii) thereof.
Section 140 reads thus:
“140. Property taxes leviable on rateable value, or on capital value, as the case may be, and at what rate.
(1) The following property taxes shall be leviable on buildings and lands in Brihan Mumbai, namely:
(a) (i) the water tax of so many per centum of their rateable value, or their capital value, as the case may be, as the Standing Committee may consider necessary for providing water supply;
(ii) an additional water tax which shall be called 'the water benefit tax' of so many per centum of their rateable value, or their capital value, as the case may be, as the Standing Committee may consider necessary for meeting the whole or part of the expenditure incurred or to be incurred on capital works for making and improving the facilities of water supply and for maintaining and operating such works;
Provided that all or any of the property taxes may be imposed on a graduated scale.
(b) (i) the sewerage tax of so many per centum of their rateable value, or their capital value, as the case may be, as the Standing Committee may consider necessary for collection, removal and disposal of human waste and other wastes;
(ii) an additional sewerage tax which shall be called the "sewerage benefit tax" of so many per centum of
18
their rateable value, or their capital value, as the case may be, as the Standing Committee may consider necessary for meeting the whole or a part of the expenditure incurred or to be incurred on capital works for making and improving facilities for the collection, removal and disposal of human waste and other wastes and for maintaining and operating such works;
General tax (c) a general tax of not less than eight and not more than fifty per centum of their rateable value, or of not less than 0.1 and not more than 1 per centum of their capital value, as the case may be, together with not less than oneeighth and not more than five per centum of their rateable value or not less than 0.01 and not more than 0.2 per centum of their capital value, as the case may be, added thereto in order to provide for the expense necessary for fulfilling the duties of the corporation arising under clause (k) of section 61 and Chapter XIV;
“Provided that, the Corporation shall not levy property tax leviable under this clause, on residential buildings or residential tenements, having carpet area of 46.45 sq. meter (500 sq. feet) or less.
Explanation. – For the purposes of the above proviso, the term “residential buildings or residential tenements, having carpet area of 46.45 sq. meter (500 sq. feet) or less” means the residential buildings or residential tenements, existing on the date of coming into force of the Mumbai Municipal Corporation (Amendment) Act, 2019, having carpet area of 46.45 sq. meter (500 sq. feet) or less and recorded with such area in the Municipal records on the 1st January 2019 or in respect of which the permission to occupy has been granted by the Corporation permitting such area to be occupied after such date of coming into force of the said Act.”.
Education cess (ca) the education cess leviable under section 195E; (cb) the street tax leviable under section 195G. (d) betterment charges leviable under Chapter XIIA.
19
(2) Any reference in this Act or in any instrument to a water tax or a halalkhor tax shall after the commencement of the Bombay Municipal Corporation (Amendment) Ordinance, 1973, be construed as a reference to the water tax or the water benefit tax or both, or the sewerage tax or the sewerage benefit tax, or both as the context may require.”
(emphasis supplied)
It may be useful to advert to Section 141, which permits levy
of water tax and water benefit tax concerning prescribed
premises. The same reads thus:
“141. Water taxes on what premises to be levied.
(1) Subject to the provisions of section 169, the water tax shall be levied only in respect of premises–
(a) to which a private water supply is furnished from or which are connected by means of communication pipes with, any municipal water works; or
(b) which are situated in a portion of Brihan Mumbai in which the Commissioner has given public notice that sufficient water is available from the municipal water works for furnishing a reasonable supply to all the premises in the said portion.
(2) Subject to the provisions of section 169, the water benefit tax shall be levied in respect of all premises situated in Brihan Mumbai, except the buildings and lands or parts thereof vesting in, or in the occupation of, any consul de carriers, whether called as a consul general, consul, vice consul, consular agent, proconsul or by any other name of a foreign State recognised as such by the Government of India, or of any members (not being citizens of India) of staff of such officials, and such buildings and lands or parts thereof which are used
20
or intended to be used for any purpose other than for the purpose of profit.”
(emphasis supplied)
The water benefit tax is thus determined on prescribed per
centum of rateable value of specified premises or its capital
value, as the case may be. The levy of water benefit tax being a
property tax, however, has been made subject to Section 169
of the Act. Section 169 of the Act reads thus:
“169. Rules for water taxes and charges.
(1) Notwithstanding anything contained in section 128, the Standing Committee shall, from time to time, make such rules as shall be necessary for supply of water and for charging for the supply of water and for any fittings, fixtures or services rendered by the Corporation under Chapter X and shall by such rules determine
(i) the charges for the supply of water by a water tax and a water benefit tax levied under section 140 of a percentage of the rateable value or the capital value, as the case may be, of any property provided with a supply of water; or (ii) a water charge in lieu of a water tax, based on a measurement or estimated measurement of the quantity of water supplied; or (iii) combined charges under clauses (i) and (ii); or (iv) a compounded charge in lieu of charges under clauses (i) and (ii).
(2) A person who is charged for supply of water under clause (ii) or (iv) of subsection (1) shall not be liable for payment of the water tax, but any sum payable by him and not paid when it becomes due
21
shall be recoverable by the Commissioner as if it were an arrear of property tax due.
(3) Notwithstanding anything contained in section 146, the water taxes and charges shall be primarily recoverable from person or persons actually occupying the premises.”
(emphasis supplied)
19. Section 169 is an enabling provision which empowers the
standing committee to make rules for supply of water and for
charging for the supply of water and for any fittings, fixtures
or services rendered by the corporation. The extent to which
such charges can be levied has been delineated in Section 169
of the Act. This provision envisages levy of charges for the
supply of water and further that if such supply materialises,
water charges be levied in lieu of a tax (water tax/water benefit
tax) prescribed under Section 140 of the Act. Concededly, the
primary liability to pay property tax in the form of water
benefit tax is coextensive with meeting the whole or part of
the expenditure incurred or to be incurred on capital works for
making and improving the facilities of water supply and for
maintaining and operating such works, as the case may be in
terms of Sections 140 and 141 of the Act. The levy towards
property tax fructifies on fulfilment of conditions stipulated
22
therefor in Section 139 read with Sections 140 and 141 of the
Act. The extent of such levy is also predicated in Sections 140
and 141 of the Act. It is a compulsory imposition.
20. If it is a compulsory imposition, the fact that the water is
de facto utilised by the occupants or the owners of the
building becomes insignificant. It is not a tax on income where
the levy is linked to income. We are concerned with property
tax, which becomes payable in respect of specified property.
Water Tax or Water Benefit Tax, in law, is a property tax and
described by the legislature as being one of the component of
property tax. That becomes payable as soon as the
owner/occupant of the premises is in a position to avail of
water connection to his premises in the prescribed manner.
That liability is inevitable in terms of Section 141 of the Act,
even if the water supply/water meter is later on disconnected. 21. Indeed, in case of disconnection of water supply/water
meter the corporation cannot recover water charges under
Section 169 of the Act. For, the water charges can be
recovered commensurate to the quantity of water actually
supplied and consumed from the connection of
23
communication pipes or municipal water works to the
premises concerned.
22. Reverting to the view taken by the High Court, we agree
with the appellant that the High Court has palpably
misapplied the decision in Nagpal Printing Mills (supra) by
erroneously assuming that the present case was also a case of
levy of ‘water charges’ referable to Section 169 of the Act. The
High Court completely glossed over the distinction between the
concept of property tax in the form of water benefit tax on the
one hand; and water charges in respect of the quantity of
water actually consumed on the other hand. In the former
case, being a property tax, it is a compulsory imposition and
liability to pay the same accrues irrespective of the quantity of
water supplied and consumed in the premises concerned. That
liability flows from Sections 139 read with 140 and 141 of the
Act. The quantum of tax payable is specified by the standing
committee from time to time on the basis of per centum of
rateable value of premises or its capital value. The impugned
demand notices, ex facie, are ascribable to Section 141 of the
24
Act. The same in no manner can be construed as having been
issued under Section 169 of the Act.
23. Had it been a case of demand under Section 169 of the
Act, the principle stated in Nagpal Printing Mills (supra)
would have come into play. We agree with the appellant that
the decision in Nagpal Printing Mills (supra) is in reference
to interpretation of Rule (3) (d) (1) of Water Charges Rules
framed under Section 169 of the Act. The principle stated in
that decision, therefore, can have no application to a demand
notice(s) towards property tax in the form of water tax or water
benefit tax, payable in respect of the premises by virtue of
Section 139 read with Sections 140 and 141 of the Act. The
appellant has justly relied on the exposition of the High Court
of Bombay in Sumer Builders (supra), wherein the Court after
considering the interplay between the relevant provisions of
the Act, observed as follows:
“7. Conjoint reading of the above provisions and Sections 142 and 170 is required, to understand levy of the two taxes and charges by respondent No. 1. Section 140 of the M.M.C. Act states different components of the property taxes. They are, water tax, water benefit tax, sewerage tax, sewerage benefit tax, general tax, education cess, street tax and betterment
25
charges. The water tax/ sewerage tax and water benefit/sewerage benefit tax are quantified by certain per centum of the rateable value of the property on which the property taxes are to be levied. The rateable value of any property is to be determined under Section 154 of the M.M.C. Act. As stated in that provision, the factors relevant for determination of the rateable value are (i) nature and type of land and structure of the building, (ii) area of the land or carpet area of the building, (iii) the different categories of use of the property, (iv) the age of the building and (v) such other factors as may be specified by the rules made for the purpose. It is obvious from Section 140 that water tax or sewerage tax payable under it, has no connection whatsoever with the actual supply of the services therefor. Another aspect that becomes clear from the provision is that the water/sewerage taxes run along with the property, whether constructed upon or not, also whether put to actual use or not. Even an open piece of land is subject to property tax, the components of which include water/sewerage tax, water benefit/sewerage benefit tax. Sections 141 and 142, though refer to only water/sewerage taxes, as such, make it clear that the same are subject to the provisions of Section 169 and 170 respectively. Therefore, Sections 169 and 170, the controlling sections would be the most relevant provisions. They provide for rules for water/sewerage taxes and water/sewerage charges and to determine the charges. They empower the Standing Committee of the Municipality to make such rules as may be necessary for, supply and for charging for the supply of water etc., and for supply of service of removing human wastes, polluted matters, effluents etc. Sections 169 and 170 provide for four modes of payment of the charges. The first mode is by payment of water/sewerage tax and water/sewerage benefit tax under Section 140 by way of a percentage of a rateable value. The second mode is payment of water/sewerage charge in lieu of water/sewerage tax based on measurement or estimated measurement of the quantity of the water supplied or of the quantity of water
26
discharged from the premises. The third mode is of combined charges under the first two modes i.e. partly by way of taxes and partly by way of charges. The fourth mode is a compounded charge in lieu of the first two modes i.e. a fixed sum to be paid in lieu of the taxes and charges. These modes, in particular the first and the second mode, make it very clear that water/sewerage charges are not synonymous with water/sewerage taxes and there is no scope for confusing one for the other. Therefore, I find substance in the submission of Mr. Pakale that even if there is no water supply given to the property for which no charges can be recovered by the Municipality, there is no escape from payment of water taxes/ sewerage taxes by a property owner, which is solely dependent upon the rateable value of the property fixed.”
(emphasis supplied)
24. Having said this, we must conclude that the High Court
misread the impugned demand notices as being under Section
169 of the Act, when in fact the same were for recovery of
property tax in the form of water benefit tax under Section 139
read with Sections 140 and 141 of the Act. The liability to pay
such tax arises irrespective of disconnection of water
supply/water meter including due to nonpayment of taxes,
being a compulsory imposition. However, if the
owner/occupant of the premises were to utilise the water
supply facility made available to the premises through
connection by means of communication pipes or municipal
27
water works, as the case may be, the liability would be to pay
only water charges on the basis of the quantity of water
actually consumed, in lieu of property tax in the form of water
tax or water benefit tax by virtue of Section 169 of the Act and
in particular subsection (2) thereof.
25. That takes us to the next plea of the respondents about
the demand for the period preceding 10th January, 1994, i.e.
1st October, 1993 to 9th January, 1994, being barred by
limitation. It is also urged that the impugned demand notices
entail in levy of taxes retrospectively. This argument has been
justly rejected by the High Court by relying on the dictum of
the same High Court in State Bank of India Vs.
Brihanmumbai Municipal Corporation of Greater Bombay
and Others5. In similar situation, the Court had observed
thus:
“7. Insofar as the first contention is concerned, there is really no merit in the contention. The respondents have not imposed any tax with retrospective effect. All that the respondents have done is issuance of bills for the period previous to the date of the bills. In other words the bills are issued for the period for which they are payable by sending a bill after that period. There is
5 MANU/MH/0667/2004=2005 (1) Bom. C.R. 296, 2005 (107(1)) BOM.L.R. 271, 2004 (4) Mh.L.J. 773
28
no provision either under the Act or rules by which claim for sewerage charges/sewerage tax can be anticipated or made in advance. That can only be done subsequent to the charge/taxes becoming due and payable. Retrospectivity in levying tax would mean that a law has been enacted with retrospective effect. That is not the case over here. All that the respondents have done is to merely make demands for charges which had become due prior to issuance of the bills. That cannot be said to be levying of tax with retrospective effect. The first contention must therefore, be rejected.”
26. Indisputably, the challenge on the ground of limitation is
limited to period prior to 10th January, 1994, i.e., between 1st
October, 1993 to 9th January, 1994. This period falls within
the official year 199394 (from 1st April, 1993 to 31st March,
1994). In that sense, the amount towards property tax had
become due and payable upon completion of official year
199394 i.e., 31st March, 1994. Three years limitation period,
therefore, would have expired on 30th March, 1997. However,
the impugned demand notice(s) have been issued on 10th
January, 1997. Thus, the challenge to the impugned demand
notice(s) being barred by limitation, as asseverated in ground
(d) of the memo of writ petition filed by the respondents, is
devoid of merits. No other averment is found in the writ
petition filed before the High Court to reinforce the plea under
29
consideration. In our opinion, therefore, the decisions of this
Court in Kalyan Municipal Council (supra) and Municipal
Corporation of City of Hubli (supra) will have no bearing on
the matter under consideration. Resultantly, the challenge to
the impugned demand notice(s) being barred by limitation or
having the effect of retrospective tax demand, is rejected.
27. The next question is: whether the respondents should be
called upon to pay statutory interest on the delayed payment
of principal amount stated in the impugned demand notices.
We find merits in the submission of the respondents that they
be relieved from the liability to pay statutory interest for the
period spent by them in pursuing the proceedings in good
faith before the High Court and thereafter before this Court.
Inasmuch as, time so spent is not attributable to the inaction
or neglect of respondents in making payment; moreso because
of the interim orders operating in favour of the respondents
during the pendency of writ petition before the High Court and
also because the impugned demand notices were set aside by
the High Court. As the said notices will be revived in terms of
this order, therefore, the respondents are entitled to an
30
equitable arrangement to meet the ends of justice. Somewhat
similar situation has been dealt with in State of Rajasthan
and Another Vs. J.K. Synthetics Limited and Another6 and
Kanoria Chemicals and Industries Ltd. and Others Vs.
U.P. State Electricity Board and Others7. Applying the
principle underlying these decisions, we deem it appropriate to
quantify the interest component at the rate of 18% per annum
on the outstanding principal tax amount or the statutory
interest as may have been prescribed under the extant
Regulations, whichever is less, for the period during the
pendency of writ petition and the present appeal, as the case
may be. For rest of the default period, from the date of demand
notices until payment of the outstanding amount mentioned
therein, the respondents shall be liable to pay interest at the
rate as prescribed in the extant Regulations applicable in that
regard. This would meet the ends of justice.
28. It is seen from the records that impugned demand
notice(s) were issued on 10th January, 1997, when the
principal tax amount had become due and payable forthwith.
6 (2011) 12 SCC 518 (paragraph nos.12, 23, 41 & 42) 7 (1997) 5 SCC 772
31
The interest at the statutory rate, therefore, would commence
from that date. However, for the period from the date of filing
of the writ petition on 21st April, 1999 till the judgment of the
High Court dated 21st November, 2006, the interest be
reckoned as aforestated. Similarly, for the period during
pendency of special leave petition in this Court from 27th
August, 2007 till the pronouncement of this judgment. Except
these two periods, the rate of interest payable by the
respondents for the delayed payment would be as prescribed
in the governing Regulations. The respondents shall pay the
outstanding amounts including interest within three months
from today, failing which it will be open to the appellant
corporation to proceed against the respondents in accordance
with law.
29. For the view that we have taken, it is unnecessary to
dilate on the efficacy of the provisions contained in Water
Charges Rules as applicable at the relevant time framed under
Section 169 of the Act.
32
30. The appeal is allowed in the aforementioned terms.
Impugned judgment of the High Court is set aside. No order as
to costs.
31. All pending applications are also disposed of in the above
terms.
…………………………….. J (A.M. Khanwilkar)
…………………………….. J (Ajay Rastogi)
New Delhi; October 22, 2019.