Bombay High Court
Indus Towers Ltd. Thr Its Authorized ... vs Pimpri Chinchwad Municipal ... on 17 March, 2022
Author: Abhay Ahuja
Bench: A. A. Sayed, Abhay Ahuja
SRS
1
503-IA-1656-2022.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
INTERIM APPLICATION NO. 1656 OF 2022
IN
WRIT PETITION NO. 2914 OF 2022
Indus Towers Ltd.
Through its Authorized Signatory
Shri.Omkar Eknath Chandorkar .. Applicant
In the matter of
Indus Towers Ltd.
Through its Authorized Signatory
Shri.Omkar Eknath Chandorkar .. Petitioner
V/s
Pimpri-Chinchwad Municipal Corporation
Pimpri, Pune 411 018 & Ors. .. Respondents
*******
Mr. Anil Anturkar, Sr. Advocate a/w Mr. Sugandh Deshmukh
for Applicant / Petitioner.
Mr. Deepak R. More a/w Adv. Shivram A. Gawade for the
Respondent Nos. 1 to 4.
*******
CORAM: A. A. SAYED &
ABHAY AHUJA, JJ.
DATE : 17th MARCH 2022 P.C. :-
1. We record the statement of learned Counsel for the 1/3 ::: Uploaded on - 17/03/2022 ::: Downloaded on - 18/03/2022 09:01:00 ::: SRS 2 503-IA-1656-2022.doc Respondent Corporation that the concerned Officer Shri.Nilesh Deshmukh - Assistant Commissioner (Property Tax) would be available in his Office at 3.00 p.m. on Saturday i.e. on 19th March 2022 and an Officer of the Petitioner can meet him to sort out the issue of payment of property tax dues. Learned Senior Counsel for the Petitioner states that an Officer of the Petitioner would meet the said Asst.
Commissioner. Let the said Officer of the Petitioner meet the said Assistant Commissioner alongwith Statement of the amount paid towards property tax and/or penalty for the last 5 years, bill-wise, along with proof of payments made.
2. The Assistant Commissioner shall handover a copy of the Statement of Account of the Petitioner to the said Officer of the Petitioner alongwith bifurcation of the property tax due, property tax paid, as well as the penalty levied and penalty paid, for the last 5 years.
3. We record statement of the learned Senior Counsel for the Petitioner that if any property tax, has remained unpaid, the same shall be paid within four working days. 2/3 ::: Uploaded on - 17/03/2022 ::: Downloaded on - 18/03/2022 09:01:00 ::: SRS 3 503-IA-1656-2022.doc
4. Accepting the statement of the learned Senior Counsel for the Petitioner, we direct the Respondent Corporation to forthwith de-seal the 13 Mobile Tower sites, as directed by order dated 14th March 2022.
5. Copy of the letter dated 7th March 2022 of Shri.Nilesh Deshmukh-Assistant Commissioner (Property Tax) alongwith enclosure tendered by learned Counsel for the Respondent Corporation, is taken on record.
6. List the Petition on 23rd March 2022, 'High on Board'.
(ABHAY AHUJA, J.) (A. A. SAYED, J.) 3/3 ::: Uploaded on - 17/03/2022 ::: Downloaded on - 18/03/2022 09:01:00 :::