G. HARIHARASUBRAMANIAN Vs. THE ASSISTANT REVENUE OFFICER, ZONE VII (AMBATTUR), CORPORATION OF CHENNAI, AMBATTUR & ORS.

JUDGEMENT

(1.) Mrs. Karthika Ashok, learned Standing Counsel accepts notice for the respondents. Heard both. By consent, the writ petition itself is taken up for final disposal.

(2.) The petitioner has challenged a notice in Form No. 10 dated 20.9.2017, by which, the annual value of the residential house owned by the petitioner, has been fixed at Rs. 46,060/- and the half yearly tax has been revised at Rs. 3,915/- as against the earlier fixation of Rs. 1,012/-.

(3.) The petitioner is the owner of the property bearing door No. 1, Rajagopal Street, Vijayalakshmipuram, Ambattur, Chennai-53 after having purchased the same vide sale deed dated 12.9.1966 registered as doc.No. 3629 of 1966 on the file of the Sub-Registrar, Sembium.