BHARVIN SURESHBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present writ petition is filed praying for the following reliefs:

(2.) It is submitted by the learned counsel for the petitioner that though the property in question for which the property tax is demanded by the respondent No.2 -Corporation stands in the name of the original owners Dalsukhbhai Manjibhai Parmar and Anikumar Manjibhai Parmar yet by communication dtd. 1/2/2018, the petitioner herein has been called upon to pay the said property tax even though his name is not entered in lieu of the owners as to the property in question which is still in litigation and the matter is pending in the Hon'ble Supreme Court. The petitioner is an auction purchaser of the said property and is yet to be put in possession of the property due to the pending litigation.

(3.) Ms.Roopal Patel, learned advocate appearing for respondent No.2- Corporation submits that in view of the averments made in para 8 of the affidavit-in-reply, it is the owner of the of the property who has to pay the property tax bill and the said bill is also issued in the name of the owners and not the petitioner herein.