Bombay High Court
Shrikrishna Gaushala Trust, Bajaj ... vs The State Of Maharashtra & Another on 26 October, 2016
Author: Vasanti A. Naik
Bench: Vasanti A Naik
WP 5842/05 1 Judgment
IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
NAGPUR BENCH, NAGPUR.
WRIT PETITION No. 5842/2005
Shrikrushna Gaushala Trust, Bajaj Nagar, Tumsar,
through its Joint Secretary,
Shri Dongarsidas Laxminarayan Saraf,
aged about 65 years, occupation private service,
R/o Durga Colony, Durga Nagar, Tumsar,
Dist. Bhandara. PETITIONER
.....VERSUS.....
1.
The State of Maharashtra,
through its Department of Urban Development,
Mantralaya, Mumbai 400 032.
2. The Municipal Council, Tumsar,
through its Chief Officer, Tumsar,
District Bhandara. RESPONDENTS
None for the petitioner.
Shri A.V. Palshikar, Assistant Government Pleader for the respondent no.1.
CORAM :SMT.VASANTI A NAIK AND
KUM. INDIRA JAIN, JJ.
: 26 TH OCTOBER, 2016.
DATE
ORAL JUDGMENT (PER : SMT.VASANTI A. NAIK, J.)
By this writ petition, the petitioner had sought a declaration that the action on the part of the respondent no.2 in recovering the property tax from the petitioner is contrary to law.
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2. Though we had issued Rule in the writ petition by the order dated 09.03.2006, the prayer for interim relief was rejected. In this view of the matter, the petitioner must have paid the taxes during the pendency of the petition. Since the taxes must have been paid, the petitioner must not be interested in prosecuting the writ petition. That appears to be the reason for the non-appearance of the petitioner. The writ petition is disposed of with no order as to costs. Rule stands discharged.
JUDGE
ig JUDGE
APTE
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