J YESHWANTH Vs. COMMISSIONER, CORPORATION OF CHENNAI; TAXATION APPELLATE COMMITTEE, CORPORATION OF CHENNAI; ASSISTANT REVENUE OFFICER AND THE ASSISTANT REVENUE OFFICER

JUDGEMENT

(1.) Heard both sides.

(2.) It is not in dispute that the above writ appeal is filed against the order passed in the miscellaneous petition. It is also not in dispute that pending disposal of the writ appeal, the main writ petition itself has been disposed of. Pursuant to the disposal of the writ petition, the petitioner/appellant has filed the Miscellaneous Tax Appeal before the learned Principal Judge, City Civil Court, Cennai. It is also brought to our notice that the same was subsequently referred to the Lok Adalat and the matter has been ultimately settled. In view of the same, no further adjudication is required in this writ appeal and the same is closed. No costs. Consequently, WAMP No. 2459 of 2003 is also closed.