A.JOHARA BEGUM Vs. CHAIRMAN

JUDGEMENT

(1.) W .P.No.38304 of 2003 is filed praying to issue a Writ of Certiorarified Mandamus, to call for the records of the distraint cum cut off notice dated 10.11.2003 issued by the second respondent and all further proceedings in Ref:CMC No.099/0058/11/5 and quash the same and consequently forbear the respondents from in any manner levying, imposing, demanding and collecting any amounts toward water consumption charges for the premises bearing Door No.90/11, Demellows Road, Pattalam, Chennai-12 so far petitioner is concerned.

(2.) HEARD learned counsel appearing for the respective petitioners; Mr.A.Navaneethakrishnan, learned Advocate General assisted by M/s.Poonam Chopra, I.David Singh, M.Jothi Kumar and G.Janakiraman, learned counsel appearing for the Metro Water and Mr.V.Bharathidasan, learned counsel appearing for the Chennai Corporation.

(3.) THE Appellate Forum, namely, Taxation Appeal Tribunal has been notified in terms of Section 12(2) of the Taxation Rules under Schedule IV of the Chennai City Municipal Corporation Act, 1919 insofar as corporation tax is concerned and it is functioning.