Basanagouda Linganagouda Lingadal vs The Commissioner on 4 January, 2013

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Karnataka High Court

Basanagouda Linganagouda Lingadal vs The Commissioner on 4 January, 2013

Bench: Subhash B. Adi

           IN THE HIGH COURT OF KARNATAKA

              CIRCUIT BENCH AT DHARWAD

       DATED THIS THE 4TH DAY OF JANUARY, 2013

                        BEFORE

       THE HON'BLE MR.JUSTICE SUBHASH B. ADI

         WRIT PETITION No.65037/2012 (LB-TAX)

BETWEEN:

BASANAGOUDA LINGANAGOUDA LINGADAL
AGE:74 YEARS, OCC: RETIRED HEAD MASTER
R/O WARD NO. 10, T.P NO.21,
BAGALKOT, TQ & DIST: BAGALKOT.       ...PETITIONER

(BY SRI.S.N.BANAKAR, ADV)

AND:

THE COMMISSIONER
CITY MUNICIPALITY,
BAGALKOT-587101.
TQ & DIST: BAGALKOT.               ...RESPONDENT

(BY SRI.Y.V.RAVIRAJ, AGA)

     THIS PETITION IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITUTION OF INDIA PRAYING TO DIRECT THE
RESPONDENT TO COLLECT OLD RATE OF TAX AS PER THE
GOVERNMENT ORDER AS PER ANNEXURE-A, AND TO QUASH THE
IMPUGNED DEMAND NOTICE PASSED BY THE RESPONDENT AS
PER ANNEXURE-G.

      THIS PETITION COMING ON FOR PRELIMINARY HEARING,
THIS DAY, THE COURT MADE THE FOLLOWING:
                                    :2:




                               ORDER

Since the relief sought is only a direction, notice to the respondent is dispensed with.

2. Petitioner is seeking a direction to consider his representation as per Annexure-B dated 22.02.1995 stated to have been given in the year 1995.

3. Admittedly, there is a delay of more than 17 years in filing the writ petition seeking a direction. As such, at this juncture, on the basis of the said representation, a direction could not be issued. However, at this stage if there is any grievance still subsisting, it is open to the petitioner to pursue his remedy in accordance with law.

(Sd/-) JUDGE Jm/-

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Karnataka High Court