Madras High Court
M/S.Jayaprada Theatres vs The Assistant Revenue Officer on 2 September, 2024
Author: C.Saravanan
Bench: C.Saravanan
W.P.No.4867 of 2021
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 02.09.2024
CORAM:
THE HONOURABLE MR.JUSTICE C.SARAVANAN
W.P.No.4867 of 2022
and WMP.No.4985 of 2022
M/s.Jayaprada Theatres
Represented by its Partner
Rajababu ... Petitioner
vs.
1. The Assistant Revenue Officer,
Corporation of Chennai,
Zone No.5, No.61,
Basin Bridge Road,
Chennai 600 021.
2. The Commissioner of Corporation,
Corporation of Chennai,
Ribbon Building, Chennai 600 003. ... Respondents
Prayer: Writ Petition is filed under article 226 of the Constitution of India,
for issuance of a writ of Declaration declaring that the demand of property
tax made in respect of Ward No.63, New Property ID No.05-063-041-000,
Old Property ID No.06-083-0162-000, Door No.77 (38) Thiru Vi-Ka Salai
( General Patters Road), Anna Salai, Chennai 600 002 for the property tax
levied Rs.21,71,441/- up to second half of a 2021-2022 is illegal and ultra
vires to the provisions of the Chennai City Municipal Corporation Act of
1919 and consequently directing the 2nd respondent to consider the
representation of the petitioner dated 05.08.2021 thereby not to in any
manner levy, impose, collect or demand property tax for the building situate
at Ward No.63, New Property ID No.05-063-04130-000, Old Property ID
No.06-083-0162-000, Door No.77 (38) Thiru-vika Salai (General Patters
Road)/ Anna Salai, Chennai 600 002, without passing the assessment
1/4
https://www.mhc.tn.gov.in/judis
W.P.No.4867 of 2021
orders.
For Petitioner : Mr.Siddarth Sivakumar
for Rahul Balaji
For Respondents : M/s.Aswini Devi.K
Standing Counsel.
ORDER
The petitioner herein has challenged the demand of property tax levied Rs.21,71,441/- upto 2021-2022 as illegal and ultra vires to the provisions of the Chennai City Municipal Corporation Act, 1919 and consequential direction to the second respondent to consider the representastion of the petitioner dated 05.08.2021 .
2. It is noticed that since after the writ petition was admitted and counter was filed in time. This Court, by an order dated 06.06.2023 observed that notice be issued by R1 to the petitioner and the representation dated 05.08.2021 may be decided notwithstanding pendency of the writ petition.
3. The learned counsel for the petitioner submits that the order has been passed during the pendency of the writ petition. He further 2/4 https://www.mhc.tn.gov.in/judis W.P.No.4867 of 2021 submits that the first respondent is unable to get in touch with the petitioner after the order was communicated to the petitioner.
4. Having considered the submissions made by the learned counsel for both sides, I am of the view, nothing survives for further adjudication in this writ petition.
5. Considering the same, this writ petition stands closed with liberty to the petitioner to challenge the same under Section 100 of the Tamil nadu Urban Local Bodies Act, 1998 as in force, within a period of 30 days from the date of receipt of a copy of this order. No costs. Consequently, connected miscellaneous petition is closed.
02.09.2024 Index : Yes / No Internet : Yes/ No kkd 3/4 https://www.mhc.tn.gov.in/judis W.P.No.4867 of 2021 C.SARAVANAN,J.
kkd To
1. The Assistant Revenue Officer, Corporation of Chennai, Zone No.5, No.61, Basin Bridge Road, Chennai 600 021.
2. The Commissioner of Corporation, Corporation of Chennai, Ribbon Building, Chennai 600 003.
W.P.No.4867 of 2022
02.09.2024 4/4 https://www.mhc.tn.gov.in/judis