Madras High Court
Keins Teacher Training Institute vs The State Of Tamil Nadu on 18 December, 2024
W.P.Nos. 996 to 998, 1597, 1599, 1600, 1655 to 1657 of 2011
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 18.12.2024
CORAM
THE HONOURABE DR. JUSTICE ANITA SUMANTH
AND
THE HONOURABLE MR. JUSTICE G. ARUL MURUGAN
W.P. Nos. 996 to 998, 1597, 1599, 1600, 1655 to 1657 of 2011
W.P. Nos. 996 to 998 of 2011
Keins Teacher Training Institute
Run by Ken-A-Z Educational &
Industrial Society
Asir Nagar (Via)
Dhalapathisamuthiram – 627 101
Thirunelveli District
rep. by its Correspondent
S. Selvanayagam ..Petitioner in W.P. No.
996 of 2011
Keins College of Education,
Run by Ken-A-Z Educational &
Industrial Society
Asir Nagar (Via)
Dhalapathisamuthiram – 627 101
Thirunelveli District
rep. by its Correspondent
S. Selvanayagam ..Petitioner in W.P. No.
997 of 2011
Keins Matric Higher Secondary School
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W.P.Nos. 996 to 998, 1597, 1599, 1600, 1655 to 1657 of 2011
Run by Ken-A-Z Educational &
Industrial Society
Asir Nagar (Via)
Dhalapathisamuthiram – 627 101
Thirunelveli District
rep. by its Correspondent
S. Selvanayagam ..Petitioner in W.P. No.
998 of 2011
Vs.
1. The State of Tamil Nadu,
rep.by its Secretary,
Rural Development and Local
Administration Dept.,
Fort St. George,
Chennai 600 009.
2. The Director Rural Development and
Local Administration,
Panagal Building, Saidapet,
Chennai 600 015.
3. The District Collector,
Tirunelveli, Tirunelveli District.
4. The President
Thalapathy Samuthiram Village
Panchayat,
Nanguneri Union, Nanguneri T.K.,
Tirunelveli District. ..Respondents
in W.P. Nos.
996 to 998 of 2011
Prayer in W.P. Nos. 996 to 998 of 2011: Petitions under Article 226 of the
Constitution of India praying for issue of a Writ of Certiorarified Mandamus
to call for the records from the 1st respondent in G.O.Ms. No. 38, Rural
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W.P.Nos. 996 to 998, 1597, 1599, 1600, 1655 to 1657 of 2011
Development and Panchayat Raj (PR-1) Department, dated 05.03.2008
published in the Tami Nadu Gazette No.69 dated 05.03.2008 and the
consequential Demand Notices issued by the 4th respondent in Assessment
Nos. 1562 & 1563, Assessment No. 2109, Assessment No. nil dated Nil
respectively for the assessment year 2010-2011 amounting to Rs.12,133/-,
16,115/- and 32,703/- in the respective writ petitions, quash the same and
consequently forbear the respondents from demanding property tax from the
petitioner run institutions.
For Petitioners :: Mr.Purujit Narayanan for
Mr. Rabu Manohar
For Respondents :: Mr.Stalin Abimanyu
Addl. Govt. Pleader
W.P. Nos. 1597, 1599, 1600, 1655 to 1657 of 2011
Paavai Polytecnic College
Run by Pavai Varam Educational Trust,
Salem Namakkal Highways (NH-7)
Paavai Nagar, Pachal & Post
Namakkal District 637 018
rep. by its Chairman
V. Natarajan ..Petitioner in W.P. No.
1597 of 2011
Paavai Teacher Training Institute and
Paavai College of Education,
Run by Pavai Varam Educational Trust,
Salem Namakkal Highways (NH-7)
Paavai Nagar, Pachal & Post
Namakkal District 637 018
rep. by its Chairman
V. Natarajan ..Petitioner in W.P. No.
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W.P.Nos. 996 to 998, 1597, 1599, 1600, 1655 to 1657 of 2011
1599 of 2011
Paavai College of Technology,
Run by Pavai Varam Educational Trust,
Salem Namakkal Highways (NH-7)
Paavai Nagar, Pachal & Post
Namakkal District 637 018
rep. by its Chairman
V. Natarajan ..Petitioner in W.P. No.
1600 of 2011
Paavai Arts and Science College for Women
Run by Pavai Varam Educational Trust,
Salem Namakkal Highways (NH-7)
Paavai Nagar, Pachal & Post
Namakkal District 637 018
rep. by its Chairman
V. Natarajan ..Petitioner in W.P. No.
1655 of 2011
Paavai Engineering College,
Run by Pavai Varam Educational Trust,
Salem Namakkal Highways (NH-7)
Paavai Nagar, Pachal & Post
Namakkal District 637 018
rep. by its Chairman
V. Natarajan ..Petitioner in W.P. No.
1656 of 2011
Paavai Engineering College,
Run by Pavai Varam Educational Trust,
Salem Namakkal Highways (NH-7)
Paavai Nagar, Pachal & Post
Namakkal District 637 018
rep. by its Chairman
V. Natarajan ..Petitioner in W.P. No.
1657 of 2011
Vs.
1. The State of Tamil Nadu,
rep.by its Secretary,
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W.P.Nos. 996 to 998, 1597, 1599, 1600, 1655 to 1657 of 2011
Rural Development and Local
Administration Dept.,
Fort St. George,
Chennai 600 009.
2. The Director Rural Development and
Local Administration,
Panagal Building, Saidapet,
Chennai 600 015.
3. The District Collector,
Namakkal, Namakkal District.
4. The President
Pachal village Panchayat,
Puduchatiram Union,
Namakkal District. ..Respondents in all the
above writ petitions
Prayer in W.P. Nos. 1597, 1599, 1600, 1655 to 1657 of 2011: Petitions
under Article 226 of the Constitution of India praying for issue of a Writ of
Certiorarified Mandamus to call for the records from the 1st respondent in
G.O.Ms. No. 38, Rural Development and Panchayat Raj (PR-1) Department,
dated 05.03.2008 published in the Tami Nadu Gazette No.69 dated
05.03.2008 and the consequential Demand Notices issued by the 4th
respondent in Assessment Nos. 1565 to 1567 dated 30.12.2010, Assessment
No.75 dated nil/12.2010, Assessment Nos. 681 & 1564 dated 30.12.2010
respectively for the assessment year 2010-2011 amounting to Rs.3,15,749/-,
Rs.87,796/-, Rs.1,00,229/- Rs.35,680/-, RS.6,51,864/ & Rs. 1, 84,959/- in
the respective writ petitions, quash the same and consequently forbear the
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W.P.Nos. 996 to 998, 1597, 1599, 1600, 1655 to 1657 of 2011
respondents from demanding property tax from the petitioner run
institutions.
For Petitioners :: Mr.Purujit Narayanan for
Mr. Rabu Manohar
For Respondents :: Mr.Stalin Abimanyu
Addl. Govt. Pleader
COMMON ORDER
(Made by DR. ANITA SUMANTH,J.) A letter dated 18.12.2024 is filed before the Registry where Mr.Rabu Manohar, learned counsel on record for the petitioners has stated that the writ petitions have been rendered infructuous.
2. Recording the contents of the letter dated 18.12.2024, these writ petitions are dismissed as withdrawn as they have been rendered infructuous on account of respective assessees settling the payment of property tax. No costs.
(A.S.M.J.) (G.A.M.J.) nv 18.12.2024 Index: Yes/No Neutral Citation: Yes/No To
1. The State of Tamil Nadu, 6\8 https://www.mhc.tn.gov.in/judis W.P.Nos. 996 to 998, 1597, 1599, 1600, 1655 to 1657 of 2011 rep.by its Secretary, Rural Development and Local Administration Dept., Fort St. George, Chennai 600 009.
2. The Director Rural Development and Local Administration, Panagal Building, Saidapet, Chennai 600 015.
3. The District Collector, Tirunelveli, Tirunelveli District.
4. The President Thalapathy Samuthiram Village Panchayat, Nanguneri Union, Nanguneri T.K., Tirunelveli District.
5. The District Collector, Namakkal, Namakkal District.
6. The President Pachal village Panchayat, Puduchatiram Union, Namakkal District.
DR. ANITA SUMANTH,J.
AND 7\8 https://www.mhc.tn.gov.in/judis W.P.Nos. 996 to 998, 1597, 1599, 1600, 1655 to 1657 of 2011 G. ARUL MURUGAN,J.
nv W.P. Nos. 996 to 998, 1597, 1599, 1600 & 1655 to 1657 of 2011 18.12.2024 8\8 https://www.mhc.tn.gov.in/judis