Madhya Pradesh High Court
Satna Zila Uyog Sangh Karalaya Udyogic ... vs Municipal Corporation Satna on 27 January, 2017
CR-22-2017
(SATNA ZILA UYOG SANGH KARALAYA UDYOGIC CHETRA Vs MUNICIPAL CORPORATION
SATNA)
27-01-2017
Shri R.S. Jaiswal, learned senior counsel along with Shri
K.K.Gautam, counsel for the petitioner.
Heard on admission as well as I.A. No.769/2017.
Contention of the learned senior counsel appearing for the
petitioner is that Property Tax is being charged by the Municipal
Corporation from the petitioner, though the petitioner does not
fall within the definition of `owner' as defined in the M.P.
Municipal Corporation Act.
Considering the aforesaid submission, on payment of P.F.
within seven days, issue notice to the respondent on both counts,
failing which the revision shall stand dismissed without further reference to the Bench. Let notice be made returnable within a period of four weeks.
Operation of the impugned order dated 22-12-2016 passed in Misc. Civil Appeal No.3400044/2016 shall remain stayed till next date of hearing.
List alongwith C.R. No.43/2017 for analogous hearing. C.c. as per rules.
(VIJAY KUMAR SHUKLA) JUDGE ac