R MARUTHAMUTHU Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) The writ petition has been filed by the petitioner seeking to challenge the order of the third respondent, dated 16.6.2008 as well as the order of the fourth respondent, dated 11.6.2008 and after setting aside the same, seeks for a consequential direction to respondents 3 to 5 to assess and collect property tax for the factory premises of the petitioner in the name and style "Sri Veeramathi Amman Fibres" situated at S.F.Nos.319/1A1 and 319/1A in Pethanaickanur Village, Pollachi Tk., Coimbatore District.

(2.) The writ petition was admitted on 25.8.2008 and an interim stay of the impugned order was also granted by this court. Subsequently, on behalf of respondents 4 and 5, counter affidavits, dated 17.10.2008 and 06.04.2009 respectively were filed. The petitioner had filed a reply affidavit dated 19.2.2010. The petitioner had also filed a memo, dated 29.3.2009. In paragraph 2 of the memo, it was stated as follows:

(3.) This was done pursuant to the report submitted by the Deputy Director, Town Planning, Coimbatore, dated 14.5.2008. In that, the Deputy Director has stated that the toilet was constructed contrary to Rule 6(4) of the Panchayat Buildings Rules, 1997.