K NARASIMHAMURTHY Vs. SONDEKOPPA GRAMA PANCHAYATH SONDEKOPPA POST

JUDGEMENT

(1.) The petitioner is before this Court seeking for the following reliefs:

(2.) The petitioner is the absolute owner of the agricultural land bearing No.35 measuring 4 acres situated at Nagasandra Village, Sondekoppa Post, Dasanapura Hobli, Bangalore North Taluk, Bangalore Urban District. The petitioner has set up a poultry farm in a portion of the said land and as such, with an intention to obtain electricity connection, the petitioner had approached the Karnataka Electricity Board, which then the Karnataka Electricity Board requested for a 'No Objection Certificate' from the Gram Panchayat to be secured and furnished.

(3.) When the petitioner approached the respondent No.1, the respondent No.1 made a demand of Rs.1,37,602.00 on the ground that the petitioner would be liable to make payment of taxes on the property as if it is an industry which has been run therein. The petitioner at that time having no option had made a payment of sum of Rs.59,551.00 but after realizing that the respondent did not have any authority to call for or demand such payment has filed the above Writ Petition challenging the said levy.