S M AYESATH FATHIMA Vs. COMMISSIONER AND SECRETARY LOCAL ADMINISTRATIOIN GOVERNMENT OF TAMILNAU CHENNAI

JUDGEMENT

(1.) AT this stage of the hearing of the writ petition, the learned Government Advocate, appearing for the respondents 2 and 3, had submitted that the said respondents would furnish the necessary details, as prayed for by the petitioner. Thereafter, an appropriate final order would be passed, with regard to the water and sewerage tax to be paid by the petitioner, after giving him an opportunity of personal hearing. He had also submitted that the impugned notice, dated 8.1.2011, issued by the third respondent shall be kept in abeyance, till such final orders is passed.

(2.) RECORDING the submissions made by the learned Government Advocate, appearing for the respondents 2 and 3, the writ petition stands closed, as no further orders are necessary. No costs. Connected M.P.No.1 of 2011 is closed.