W M M UVAIS Vs. ASSISTANT REVENUE OFFICER

JUDGEMENT

(1.) HEARD the learned counsel appearing for the petitioner and the learned counsels appearing on behalf of the respondents.

(2.) AT this stage of the hearing of the writ petition, the learned counsel appearing on behalf of the first and the second respondents had submitted that the petitioner may be permitted to file his objections regarding the demand of property tax, before the second respondent, and the second respondent may be directed to consider the same and pass appropriate orders thereon, on merits and in accordance with law. He had also submitted that the impugned notice of the first respondent, dated 20.1.2011, would not be given effect to, till the objections are considered by the second respondent and a final order is passed thereon.