Karnataka High Court
Sri. V Kameswara Chowdry vs State Of Karnataka on 25 March, 2024
Author: B M Shyam Prasad
Bench: B M Shyam Prasad
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NC: 2024:KHC:12248
WP No. 5390 of 2024
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 25TH DAY OF MARCH, 2024
BEFORE
THE HON'BLE MR JUSTICE B M SHYAM PRASAD
WRIT PETITION NO. 5390 OF 2024 (LB-TAX)
BETWEEN:
1. SRI. V KAMESWARA CHOWDRY
S/O LATE V CHANDRASHEKAR NAIDU
AGED ABOUT 49 YEARS,
2. SMT B V MEENA
W/O SRI K KAMESHWARA CHOWDRY
AGED ABOUT 47 YEARS,
BOTH ARE RESIDING AT NO.708,
AISIRI 5TH CROSS,
KEMPE GOWDA LAYOUT,
BSK 3RD STAGE
BENGALURU-560085.
...PETITIONERS
(BY SRI. SUDHAKAR G V.,ADVOCATE)
Digitally
signed by AND:
ANAND N
Location:
HIGH 1. STATE OF KARNATAKA
COURT OF
KARNATAKA DEPARTMENT OF URBAN DEVELOPMENT
4TH FLOOR, VIKAS SOUDHA
AMBEDKAR VEEDHI
BENGALURU-560001.
2. BRUHAT BENGALURU MAHANAGARA PALIKE
N R SQUARE,
BENGALURU-560002
REP BY ITS COMMISSIONER
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NC: 2024:KHC:12248
WP No. 5390 of 2024
3. THE JOINT COMMISSIONER
BRUHAT BENGALURU MAHANAGARA
PALIKE, HOODI ZONE
BENGALURU-560048.
4. THE REVENUR OFFICER
BRUHAT BENGALURU MAHANAGARA PALIKE
HOODI SUB DIVISION
HOODI ZONE
BENGALURU-560048.
5. THE ASSISTANT REVENUE OFFICER
HOODI SUB DIVISION, HOODI ZONE
BENGALURU-560048.
...RESPONDENTS
(BY SRI. SHAMANTH NAIK, HCGP FOR R1;
SRI.P.B. ACHAPPA., ADVOCATE FOR R2 TO R5)
THIS WP IS FILED UNDER ARTICLES 226 AND 227
OF THE CONSTITUTION OF INDIA PRAYING TO QUASH
SHOW CAUSE NOTICES BEARING NO. ARO(HOD)/W-
85/PR-463/2020-21 DATED 20.11.2023 (ANNX-D)
BEARING NO.ARO(HOD)/W-85/PR-464/2020-21, NO.
ARO(HOD)/W-85/PR-465/2020-21 DATED 20.11.2023
(ANNX-D1) BEARING, NO. ARO(HOD)/W-85/PR-
466/2020-21 DATED 20/11/2023 (ANNX-D3) ISSUED
BY R5 WHICH IS AT ANNEXURE-D. 2) QUASH DEMAND
NOTICES BEARING NO. ARO(HOD)/W-85/PR-457/2023-
24 DATED 12.12.2023 (ANNX-E) BEARING, NO.
ARO(HOD)/W-85/PR-458/2023-24, DATED 12.12.2023
(ANNX-E1) BEARING NO. ARO(HOD)/W-85/PR-
459/2023-24 DATED 12.12.2023 (ANNX-E2) BEARING, .
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NC: 2024:KHC:12248
WP No. 5390 of 2024
ARO(HOD)/W-85/PR-460/2023-24 DATED 12/12/2023
(ANNX-E3) ISSUED BY R5.
THIS PETITION, COMING ON FOR ORDERS, THIS
DAY, THE COURT MADE THE FOLLOWING:
ORDER
Sri G.V.Sudhakar, the learned counsel for the petitioner, relying upon the terms of the memo dated 18.03.2024 filed for disposal of the petition, submits that the petition be disposed of directing the respondents to consider the petitioner's application for One Time Settlement as regards the property tax in demand.
Subject to all just exceptions in law, the petition stands disposed of directing the respondents to consider the petitioner's application for One Time Settlement.
SD/-
JUDGE SA ct:sr