P MADHAVI Vs. SECRETARY

JUDGEMENT

(1.) PETITIONER is aggrieved by Exts.P2 and P3 in the matter of property tax. The impugned proceedings have been issued pursuant to a revision filed by the petitioner. The main ground in the writ petition is that the authority has not considered the grounds taken by the petitioner in the revision. In the statement filed on behalf of the 1st respondent it is stated that the revision on the property tax is taking into consideration the fact that the building was used to conduct of a bar hotel and the income received by the petitioner by way of rent. In case the petitioner has still any dispute with regard to the fixation of the annual rental value, it is for the petitioner to approach the Tribunal. Without prejudice to such liberty and also making it clear that in case the petitioner approaches the Tribunal within one month from toady, the same shall be treated to have been filed in time, the writ petition is dismissed.