K SUSHILA Vs. TAHSILDAR MYLAPORE MADRAS 4

JUDGEMENT

(1.) These two writ petitions have been filed by the same petitioner in respect of the same property but for two different reliefs..

(2.) Writ Petition No.4946/78 has been filed for the issue of a writ of declaration declaring that the provisions of the Tamil Nadu Urban Land Tax Act, 1966 are void and unenforceable in respect of the petitioner's land comprised in Door No.51, Ward 27, Survey No.1330/1..

(3.) Writ Petition No.9179 of 1981 is for the issue of a writ of certiorarified mandamus to quash the order of the third respondent dated 8th May, 1978 refusing to grant exemption under the Urban Land Tax Act and to direct the third respondent to grant the exemption in respect of the petitioner's land referred to above.