RAJAJI INSTITUTE OF TECHNOLOGY Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) THIS writ petition has been filed praying for a writ of Certiorari to call for the records relating to the proceedings of the second respondent, dated 4.6.1999 in Roc.No.700/99/Pt.A4 and quash the same.

(2.) IT is submitted that the petitioner is an Educational Institution approved by the All India Council for Technical Education, New Delhi. The Institute is having a strength of 500 students studying in various Courses, like, Engineering, Electrical, Computer and Electronic subjects for over 15 years. While so, the second respondent, by his proceedings, dated 9.12.1998 and 9.1.1999, in R.O.C.No.1884/1998, had levied House Tax amounting to Rs.2,66,862/- for the period from 1993-99. IT was also informed that, if the petitioner Institute fails to pay the said tax levied on them, proceedings would be initiated, under Sections 172, 174, 242(2) (XXI) (XXIII) (XXIV) and (XXV) of The Tamil Nadu Panchayat Union Act, 1994.

(3.) CHALLENGING the proceedings of the second respondent, dated 4.6.1999, made in Roc.No.700/99/Pt.A4, the present writ petition has been filed by the petitioner Institute raising various grounds as stated in the affidavit filed in support of the writ petition.