PERIYAPATTINAM PANCHAYAT PRESIDENT PERIYAPATTINAM, THIRUPPULLANI UNION Vs. CORRESPONDENT, ST JOSEPHS HIGHER SECONDARY SCHOOL

JUDGEMENT

(1.) These Writ Appeals are directed against the order dated 06.11.2008 allowing W.P.(MD)Nos.3663 and 3664 of 2006 filed by the first respondent herein.

(2.) The first respondent is a recognised Minority Educational Institution imparting Education from standards VI to XII. The School receives grant-in- aid for standards VI to X. Standard XI and XII are functioning on self financing basis. The School is situated in the village of Periyapattinam, Ramanathapuram District. The School has a hostel comprising three floors.

(3.) The appellant/Panchayat demanded payment of house tax from the first respondent School in respect of the said hostel building. Aggrieved by the said demand, the first respondent filed W.P.(MD)Nos.3663 and 3664 of 2006.