Madhya Pradesh High Court
The Catholic Diocese Of Gwalior Through ... vs The State Of Madhya Pradesh on 12 February, 2024
Author: Anand Pathak
Bench: Anand Pathak
1
IN THE HIGH COURT OF MADHYA PRADESH
AT GWALIOR
WP No. 3204 of 2024
(THE CATHOLIC DIOCESE OF GWALIOR THROUGH ITS AUTHORIZED SIGNATORY JOSEPHA M.A. AND
OTHERS Vs THE STATE OF MADHYA PRADESH AND OTHERS)
Dated : 12-02-2024
Shri Siddarth Sharma and Shri Upendra Yadav, learned counsel for
petitioners.
Shri G.S. Chauhan, learned Government Advocate for respondent/State.
Heard on admission.
1. Petitioners are aggrieved by the show cause notice dated 31.01.2024 (Annexure P/1) issued by Property Tax Officer of Municipal Corporation, Gwalior in which certain amount has been due to be paid by petitioners/Society.
2. While referring to Section 173 of the Municipal Corporation Act, 1956, petitioners submitted that no heads are being specified under which petitioners have to pay the different taxes. Show cause notice already excludes Property Tax from the purview of show cause notice. If heads are specified, then petitioners would be able to crystallize the dues and pay accordingly.
3. Issue notice to the respondents on payment of process fee within s even working days through registered A.D. mode, returnable within four weeks.
4. On or before next date of hearing, if respondent/Corporation deems it fit, then it can specify the heads under which taxes are required to be paid by petitioners.
5. List this matter in the week commencing 11.03.2024.
(ANAND PATHAK) JUDGE Vishal Signature Not Verified Signed by: VISHAL UPADHYAY Signing time: 12-02-2024 07:20:19 PM 2 Signature Not Verified Signed by: VISHAL UPADHYAY Signing time: 12-02-2024 07:20:19 PM