Madhya Pradesh High Court
Carmel Convent Senior Secondary School vs The Municipal Corporation on 25 February, 2022
Author: Vishal Mishra
Bench: Vishal Mishra
1
The High Court Of Madhya Pradesh
WP No. 3958 of 2022
(CARMEL CONVENT SENIOR SECONDARY SCHOOL Vs THE MUNICIPAL CORPORATION AND OTHERS)
Jabalpur, Dated : 25-02-2022
Shri Gourav Tiwari, learned counsel for the petitioner.
Heard on the question of admission.
Issue notice to the respondents on payment of process fee within seven
days by RAD mode, failing which, this petition shall stand dismissed without reference to the Court.
Also heard on the question of interim relief.
It is pointed out that the school in question is imparting eduction and is covered under the Right to Education Act, 2005 and the institutions who are imparting eduction are being exempted from payment of property taxes. He has placed reliance upon an order passed by this Court dt. 10.02.2022 passed in W.P.No.3182/2022, wherein, in identical circumstances the recovery has been stayed considering the judgment in the case of Satna Deocean Society vs. Municipal Corporation, Rewa and another.
Considering the aforesaid, till the next date of hearing, effect and operation of the impugned order is directed to be stayed.
List the matter for analogous hearing alongwith W.P.No.3182/2022 in the week commencing 14th March, 2022.
C.C. as per rules.
(VISHAL MISHRA) JUDGE sj Signature Not Verified SAN Digitally signed by SUSHEEL KUMAR JHARIYA Date: 2022.02.26 15:24:49 IST