A DHANASEKARAN Vs. COMMISSIONER, THOOTHUKUDI MUNICIPALITY

JUDGEMENT

(1.) The challenge, in this writ petition, is to the demand notice issued by the respondent No.1, calling upon the petitioner to deposit the property tax.

(2.) It is not in dispute that the petitioner has filed an appeal against the order of assessment, which is pending with the respondent No.2.

(3.) In view of the pendency of the appeal, this court, on 18th September 2006, passed the following orders:-