w w w . L a w y e r S e r v i c e s . i n
B. Rajendra Babu v/s The Government of Tamil Nadu, Rep., by its Secretary, Municipal Administration & Water Supply Department, Chennai & Another
Company & Directors' Information:- RAJENDRA LIMITED [Strike Off] CIN = U99999KA1943PLC000306
Company & Directors' Information:- K K S WATER PRIVATE LIMITED [Active] CIN = U52100WB2014PTC199844
Company & Directors' Information:- OF WATER PRIVATE LIMITED [Active] CIN = U51909MH2018PTC317142
Company & Directors' Information:- F & G SUPPLY PRIVATE LIMITED [Active] CIN = U51900DL2012PTC239188
Company & Directors' Information:- T. G. S. WATER PRIVATE LIMITED [Strike Off] CIN = U51109DL2010PTC205948
Company & Directors' Information:- WATER INDIA PRIVATE LIMITED [Active] CIN = U74990DL2016PTC298912
Company & Directors' Information:- RAJENDRA CORPORATION PRIVATE LIMITED [Strike Off] CIN = U17219TZ1948PTC000161
Company & Directors' Information:- BABU LIMITED [Not available for efiling] CIN = U99999MH1943PLC007617
Company & Directors' Information:- D RAJENDRA AND COMPANY LIMITED [Not available for efiling] CIN = U99999MH1943PTC003917
Company & Directors' Information:- K K S WATER PRIVATE LIMITED [Active] CIN = U52100WB2014PTC199844
Company & Directors' Information:- OF WATER PRIVATE LIMITED [Active] CIN = U51909MH2018PTC317142
Company & Directors' Information:- F & G SUPPLY PRIVATE LIMITED [Active] CIN = U51900DL2012PTC239188
Company & Directors' Information:- T. G. S. WATER PRIVATE LIMITED [Strike Off] CIN = U51109DL2010PTC205948
Company & Directors' Information:- WATER INDIA PRIVATE LIMITED [Active] CIN = U74990DL2016PTC298912
Company & Directors' Information:- RAJENDRA CORPORATION PRIVATE LIMITED [Strike Off] CIN = U17219TZ1948PTC000161
Company & Directors' Information:- BABU LIMITED [Not available for efiling] CIN = U99999MH1943PLC007617
Company & Directors' Information:- D RAJENDRA AND COMPANY LIMITED [Not available for efiling] CIN = U99999MH1943PTC003917
W.P. No. 29678 of 2018 & W.M.P. No. 34880 of 2018
Decided On, 19 April 2021
At, High Court of Judicature at Madras
By, THE HONOURABLE MR. JUSTICE S.M. SUBRAMANIAM
For the Petitioner: Rajarajan, G. Rajan, Advocates. For the Respondents: R1, No appearance, R2, P.Srinivas, Advocate.
Judgment Text
(Prayer: Petition filed under Article 226 of the Constitution of India praying for issuance of Writ of Certiorari to call for the records in notice No.018/0001854 dated 9.1.2018 on the file of the 2nd respondent and quash the same.)
1. The notice dated 09.01.2018, determining the property tax by the respondent-Municipality with reference to the subject property, is under challenge in the present writ petition.
2. The petitioner claims that the property tax determined by the respondent-Corporation is improper and not in consonance with the provisions of the Tamil Nadu District Municipalities Act, 1920 (for brevity €œthe Act€).
3. The learned counsel for the petitioner raised certain grounds on merits and such grounds on merits, relatable to the facts and circumstances and documents and evidences, cannot be elaborately adjudicated in a writ petition under Article 226 of the Constitution of India. Such an adjudication of documents and evidences are to be done by the competent authority and thereafter, by the appellate authority, who test the validity or otherwise of the determination of property tax made by the original authority. All these remedies provided under the statutes are to be exhausted for the effective adjudication of a writ petition under Article 226 of the Constitution of India. High Court cannot presume or assume such factual grounds raised in a writ proceedings.
4. The factual aspects of the matter are to be adjudicated by conducting an inspection of the said property and after verification of the documents and evidences. The assessment of property tax is to be made by following the procedures contemplated under the statutes and rules and in the present case even the impugned notice contemplates that the petitioner is at liberty to submit his objections before the authority.
5. The learned counsel for the petitioner states that objections were already submitted by the petitioner. If so, the petitioner is at liberty to pursue the remedy provided under the Act.
6. In view of the above observations, the relief as such sought for in the present writ petition cannot be granted. Howev
1. The notice dated 09.01.2018, determining the property tax by the respondent-Municipality with reference to the subject property, is under challenge in the present writ petition.
2. The petitioner claims that the property tax determined by the respondent-Corporation is improper and not in consonance with the provisions of the Tamil Nadu District Municipalities Act, 1920 (for brevity €œthe Act€).
3. The learned counsel for the petitioner raised certain grounds on merits and such grounds on merits, relatable to the facts and circumstances and documents and evidences, cannot be elaborately adjudicated in a writ petition under Article 226 of the Constitution of India. Such an adjudication of documents and evidences are to be done by the competent authority and thereafter, by the appellate authority, who test the validity or otherwise of the determination of property tax made by the original authority. All these remedies provided under the statutes are to be exhausted for the effective adjudication of a writ petition under Article 226 of the Constitution of India. High Court cannot presume or assume such factual grounds raised in a writ proceedings.
4. The factual aspects of the matter are to be adjudicated by conducting an inspection of the said property and after verification of the documents and evidences. The assessment of property tax is to be made by following the procedures contemplated under the statutes and rules and in the present case even the impugned notice contemplates that the petitioner is at liberty to submit his objections before the authority.
5. The learned counsel for the petitioner states that objections were already submitted by the petitioner. If so, the petitioner is at liberty to pursue the remedy provided under the Act.
6. In view of the above observations, the relief as such sought for in the present writ petition cannot be granted. Howev
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er, the petitioner is at liberty to exhaust the remedies provided under the Act and in the manner known to law. 7. Accordingly, the writ petition stands disposed of. No costs. Consequently, connected miscellaneous petition is closed.