K.P.KHADAR HUSSAIN Vs. COMMISSIONER, METTUR MUNICIPALITY

JUDGEMENT

(1.) By this Common Order, all the above three Writ Petitions are being disposed of.

(2.) These Writ Petitions have been filed for the following reliefs:-

(3.) In these Writ Petitions, the respective Petitioners have challenged the Impugned Demand Notices issued by the 1st Respondent the Commissioner, Mettur Municipality, Mettur Dam, Salem District, demanding them to pay the property tax. The extent of land purchased by the Petitioners and the details of the Demand Notices issued to the Petitioners in the respective Writ Petitions are as follows:-