MICHAEL THOMAS Vs. B. JAYA

JUDGEMENT

(1.) Learned counsel for the complainant vehemently submits before this Court that the respondents have committed a willful disobedience of the order of this Court by not following the directions of the learned Single Judge dtd. 14/11/2022 in W.P.No.20874/2022. The order of the learned Single Judge is placed on record at Annexure-B.

(2.) The perusal of the order clearly show that the reference was made to the following facts:

(3.) Learned counsel appearing for the respondents submitted before the learned Single Judge that as the demand is made for payment of tax for the current year, the petitioners be directed to make the payment as agreed by them before the Court. The learned Single Judge by observing these facts, permitted the petitioners to pay 25% of the demand and directed the petition be listed along with other petitions. It is the submission of the learned counsel for the petitioners that as the learned Single Judge observed that the subject to the petitioners making payment of 25% amount, there shall be an interim order as prayed for. The Authority was duty bound to accept 25% of the amount and issue latest katha certificate of its property as demanded by the petitioners. Accordingly, the petitioners have approached the concerned officer by submitting representation. The copy of the representation dtd. 29/11/2022 is placed on record at Annexure-C.