P.S.GOVINDASWAMY NAIDU Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) The demand notice dtd. 24/10/2014 issued by the second respondent asking the petitioner to pay the balance interest amount of Rs.1,89,72,000.00 within the period of 15 days, is under challenge in the present writ petition.

(2.) The petitioner is P.S.Govindaswamy Naidu and Sons Charities. During the year 1922, P.S.G and Sons Managing Agency incorporated the Sri Ranga Vilas Ginning, Spinning and Weaving Mills Limited. Subsequently, the Mill was administered by the petitioner-Trust. Apart from the Mill premises, the Company owned several properties including the premises bearing Door No.645, Avinashi Road, Coimbatore. The said building was used as a Private Residence by one of the Directors of the Mill, Sri G.V.Ramaswamy Naidu, who was also a Trustee of the petitioner-Trust.

(3.) In the year 1969, the Mill was nationalised under the Sick Industries Nationalisation Act and was taken over by the second respondent. However, the Founder Trustee Mr.G.V.Ramaswamy Naidu was permitted to continue to reside in the premises at Door No.645, Avinashi Road, Coimbatore. The rents in respect of the said premises were paid by the petitioner-Trust and it was accepted by the second respondent.