LIONS CLUB OF MADRAS (HOST CLUB) Vs. COMMISSIONER, CORPORATION OF CHENNAI, RIPPON BUILDINGS; ASSISTANT REVENUE OFFICER, CORPORATION OF CHENNAI

JUDGEMENT

(1.) With the consent of the learned counsel for the parties, the writ petition is taken up for final disposal.

(2.) Heard Mr.P.Haridoss, learned Senior Counsel for Mr.K.Shakespeare for the petitioner and Dr.C.Ravichandran for the respondents.

(3.) The petitioner/Lions Club of Madras, represented by its President, seek for an issuance of a writ of certiorarified mandamus to call for the records in respect of the impugned warrant notice of the second respondent dated 24/8/2002 on the basis of Temporary Notice G.R.S.No.(069/00187 of the respondent dated 13/1/2001 and quash the notice dated 24/8/2002 and direct the respondent to exempt under 101 (E) of MCMC Act the petitioners' Health Centre and Eye Hospital from the levy of Property Tax.