CHENNAI PETROLEUM CORPORATION LIMITED Vs. SECRETARY DEPARTMENT OF MUNICIPAL ADMINISTRATION AND WATER SUPPLY

JUDGEMENT

(1.) THOUGH the miscellaneous petitions are listed today, by consent of both sides, the writ petition itself is taken up for final disposal.

(2.) CHALLENGING a demand notice issued under Section 84 of the Tamil Nadu District Municipalities Act, 1920 making a demand for payment of vacant land tax from the petitioner, has come forward with this petition.

(3.) HEARD Mr.R.Muthukumarasamy the learned Senior Counsel appearing for the petitioner, Mr.V.Arun, the learned Additional Government Pleader appearing for the first respondent, Mr.Vijayakumar, the learned counsel appearing for the second respondent and Mr.P.S.Jayakumar the learned counsel appearing for the third respondent.