P. MUKESH Vs. P. VIRUMANDI

JUDGEMENT

(1.) We have heard Mr.M.Kannan, learned Counsel appearing for the Appellant, Mr.T.Lajapathi Roy, learned Counsel appearing for the first respondent and Mrs.S.Srimathy, learned Standing Counsel appearing for the respondents 2 to 4.

(2.) These writ appeals have been filed challenging the orders passed in W.P.(MD) Nos.14993 and 15966 of 2015, dated 05.01.2021, respectively.

(3.) The first respondent is the writ petitioner in both the cases and the relief sought for by the first respondent in W.P.(MD) No.14993 of 2015 is to forbear the Official respondents from passing any order on the application given by the writ appellant for modification of the entries in the property tax assessment pertaining to the property in Survey No.472/1 at Madakulam Village, Pykara, Madurai District, without hearing the first respondent.