Madras High Court
The Nonsuch Tea Estates Ltd vs The Commissioner Of Land Reforms on 3 December, 2018
Author: R.Mahadevan
Bench: R.Mahadevan
1
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 03.12.2018
CORAM
THE HONOURABLE MR.JUSTICE R.MAHADEVAN
W.P.No.5510 of 2007
The Nonsuch Tea Estates Ltd.,
rep.by its Manager,
Ritz Building,
Coonoor-643 101,
Nilgiris. ... Petitioner
Vs
1.The Commissioner of Land Reforms
and Agricultural Income Tax,
Chepauk, Chennai-5.
2.The District Revenue Officer /
Assistant Commissioner, Agricultural Income Tax,
Coimbatore-641 018.
3.The Agricultural Income Tax Officer,
Udhagamandalam. ... Respondents
Petition filed under Article 226 of the Constitution of India,
praying for issuance of a Writ of Mandamus directing the respondents
to comply with the demand of the petitioners made in their notice
dated 18.10.2006 by also giving effect to the report of the third
respondent dated 27.11.2000.
http://www.judis.nic.in
2
For Petitioner : Ms.S.Aiyshwarya for
M/s.Sarvabhauman Associates
For Respondents : Mr.M.Hariharan,
Additional Govt.Pleader
ORDER
This writ petition has been filed for a direction to the respondents to comply with the demand of the petitioners made in their notice dated 18.10.2006 by giving effect to the report of the third respondent dated 27.11.2000.
2.The case of the petitioner is that they are paying agricultural income tax regularly to the respondents and that the respondents are not returning the excess tax paid by them, which amounts to failure on the part of the respondents in discharging their public duty. The learned counsel for the petitioner has further submitted that in this connection, the petitioner has made many representations to the respondents, the last one being dated 04.01.2006, which has been made on the basis of the assessment order.
3.Mr.M.Hariharan, learned Additional Govt.Pleader, took notice for the respondents.
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4.Considering the facts and circumstances of the case, the first respondent is directed to consider the representation dated 04.01.2006 made by the petitioner and pass apropriate orders on merits and in accordance with law, if the same has not been disposed of, within a period of four weeks from the date of receipt of a copy of this order.
5.The writ petition is disposed of accordingly. No costs.
Index : Yes/No 03.12.2018
Internet : Yes/No
KM
To
1.The Commissioner of Land Reforms and Agricultural Income Tax, Chepauk, Chennai-5.
2.The District Revenue Officer / Assistant Commissioner, Coimbatore-641 018.
3.The Agricultural Income Tax Officer, Udhagamandalam.
http://www.judis.nic.in 4 R.MAHADEVAN, J.
KM W.P.No.5510 of 2007 03.12.2018 http://www.judis.nic.in