Madhya Pradesh High Court
Pratap Wahini Samaj Kalyan Sansthan ... vs Municpal Corporation Gwalior Thr. on 27 March, 2017
1 WP 1874/17
27/3/17
Shri V.K.Bhardwaj, Sr. Advocate with Shri Anand Bhardwaj,
Advocate for the petitioner.
Issue notice to the respondents on payment of process-fee within
next seven working days.
In addition, copy of the petition be served on a Standing Counsel of the Municipal Corporation.
Learned counsel for the petitioner submits that the property in question which is owned by the petitioner-society is exclusively used for educational purposes and despite being exempted under Section 136(c) &(e) of the Municipal Corporation Act, 1956, property tax has been imposed.
Meanwhile, till next date of hearing, no coercive steps shall be taken against the petitioner in regard to deposit of the property tax, assailed herein.
C.c.as per rules.
(Sheel Nagu) Judge (Bu)