SOM KUMAR Vs. KODUNGALLUR MUNICIPALITY

JUDGEMENT

(1.) Sri.Hariharan, the learned counsel appearing on behalf of the petitioners submits that an identical matter pertaining to challenge of the demand notice issued by the Municipality asking for property tax with retrospective effect came to be challenged in this Court vide W.P.(C).No.12298/2020 and this Court vide order dated 23.06.2020 disposed of the writ petition by issuing directions to the respondents to consider the objections already submitted and to pass orders thereon. Until then, the demand raised was ordered to be stayed. The learned counsel for the respondents do not deny the order dated 23.06.2020.

(2.) The instant case also pertains to raising of the demand in the year 2020 vide notices Exts.47 to 137 calling for the petitioners to pay property tax with retrospective effect ie., from 2006.

(3.) Sri.Hariharan, the learned counsel for the petitioners submits that the objections Exts.P35 to 44 are already pending adjudication before the 1st respondent. The petitioner would be satisfied in case an appropriate direction is issued to the 1st respondent to decide the objections in accordance with law within certain time limit.