M SHIVAKUMAR Vs. COMMISSIONER MADURAI CORPORATION

JUDGEMENT

(1.) The Petitioner seeks a writ, in the nature of certiorari, to quash the order, dated 30.11.2005, passed by the Respondent in entering the name of Smt. Renugadevi, the original owner of the property, in the tax register.

(2.) The case set up by the Petitioner is that on the demise of Smt. Renugadevi, the name of the Petitioner was entered in the tax register, which was subsequently changed in the name of his father and sister, without notice to the Petitioner.

(3.) The Petitioner challenged the order, by way of W.P. No. 2959 of 2005, which was disposed of by this Court on 07.04.2005, by directing 1st Respondent herein to issue notice to the parties concerned and thereafter, pass fresh orders.