K K SUBRAMANIAM Vs. COMMISSIONER POLLACHI MUNICIPALITY POLLACHI

JUDGEMENT

(1.) THE petitioner has filed the present writ petition praying for a writ of Mandamus to direct the respondent to consider the petitioner's representation, dated 21.10.2010, and consequently direct the respondent to issue a 'No Due Certificate' towards the payment of property tax, in respect of the petitioner's property, bearing Ward No.6, Door No.91, Bazzar Street, Pollachi Town.

(2.) AT this stage of the hearing of the writ petition, the learned counsel appearing for the petitioner had submitted that he had received an order of the respondent, dated 8.2.2011. In the said order, it has been stated that the petitioner is liable to pay Rs.44,75,190/-, as property tax, in respect of the petitioner's property in question. Therefore, a 'No Due Certificate' cannot be issued, unless the said amount is paid.