THANJAVUR DISTRICT MARRIAGE HALL OWNERS WELFARE ASSOCIATION KUMBAKONAM Vs. COMMISSIONER , KUMBAKONAM MUNICIPALITY KUMBAKONAM, THANJAVUR DISTRICT

JUDGEMENT

(1.) The petitioner seeks to issue a Writ of mandamus forbearing the 1st respondent from collecting or demanding property tax as per the new amending Acts 65/97 and 34/98 of District Municipality At which have not been notified by the Government.

(2.) Heard the learned counsel for the petitioner as well as the learned counsel appearing for the respondents.

(3.) The first respondent Municipality in their counter affidavit, in paragraph No. 5, have stated that there is no demand for collection of property tax as per the amended Acts, as the amended Acts, namely Acts 65/1997 and 34/1998, have not been notified by the Government. If that be so, except recording the above stand taken by the first respondent Municipality, no further orders are required.