E SASIKUMAR Vs. SECRETARY

JUDGEMENT

(1.) The petitioner has come forward with this Writ Petition praying for issuance of a Writ of Certiorarified Mandamus to call for the records in Notice bearing No.EC/EA/N-1/9283/2015, dated 22.01.2008 issued by the second respondent and quash the same and consequently direct the first respondent to act upon the appeal and stay filed by the petitioner in respect of the petition mentioned property situate at New Nos.443, 445, Old Nos.215, 216, Mint Street, Chennai-600 079 within a stipulated period.

(2.) Heard the learned Senior Counsel appearing for the petitioner, the learned Additional Government Pleader appearing for the first respondent and the learned Standing Counsel appearing for the second respondent and perused the materials available on record. No counter is filed by the respondents. By consent of the learned counsel appearing for the parties, the main Writ Petition itself is taken up for final disposal.

(3.) According to the petitioner, he and his wife are joint owners of the property situated at New Nos.443, 445, Old Nos.215, 216, Mint Street, Chennai-600 079. Patta was also issued in their names. The petitioner and his wife constructed building in the year 2013, after getting planning permission and approval for stilt, first and second floors and subsequently they have also constructed the other floors. They have also paid property tax to the Corporation of Chennai and also obtained electricity connection for the building.