KAMAK HIGHER SECONDARY SCHOOL Vs. PRESIDENT KRISHNAPPERI PANCHAYAT

JUDGEMENT

(1.) The Petitioner/Kamak Higher Secondary School, Krishnapperi, represented by its Correspondent/ Secretary, Srivilliputtur, Virudhunagar District has filed the present writ petition seeking a Writ of Certiorari in calling for the records pertaining to the proceedings of the Respondent/the President, Krishanapperi Panchayat requiring the Petitioner to pay the house tax for the hostel building in respect of the years 1995 to 2004 and to quash the same.

(2.) In the averments stated in this writ petition, according to the Petitioner, the Petitioner is a private school coming under the control of the Tamil Nadu Recognised Private Schools Regulation Act 1973. The School is also in receipt of 100% aid from the Tamil Nadu State Government under the Grant in Aid Code.

(3.) The learned Counsel for the Petitioner submits that the Petitioner is a middle school and subsequently, it has been upgraded as High School in the year 1986. Again the Petitioner/the School has been upgraded as the Higher Secondary School from the year 1989. The Petitioner/the School has a hostel attached in the name of G. Munuchamy-Kaleeshwari Students Hostel. The said hostel building is owned by the Petitioner/the School. There are 53 boys residing in the hostel.