AVINASHI TOWN PEOPLE WELFARE DEVELOPMENT ASSOCIATION Vs. SECRETARY TO GOVERNMENT,MUNICIPAL ADMINISTRATION AND WATER SUPPLY DEPARTMENT

JUDGEMENT

(1.) Heard learned counsel for the appellant and learned State Government Pleader for the respondents.

(2.) We had posted the matter today for certain clarification from the learned State Government Pleader vide our order dated 11.09.2020, which is extracted hereinunder:-

(3.) The dispute relates to the order passed by the State Government whereby Resolution No.63 dated 06.07.2009 passed by the Municipal Council of Avinashi regarding rates of property tax has been cancelled. The learned single Judge dismissed the writ petition on the ground of the locus of the appellant to challenge the impugned order and has recorded a finding that the Association cannot possibly represent all individual causes of property tax of the citizens of the Town Panchayat.