J.SENTHIL KUMAR Vs. THE COMMISSIONER

JUDGEMENT

(1.) Mr.V.Athikesavan of M/s.McGan Law Firm for writ petitioner is before this Court. Mr.T.C.Gopalakrishnan, learned Standing Counsel for Chennai Corporation is before this Court on behalf of both the official respondents. To be noted, there are two respondents in this writ petition and both are official respondents.

(2.) With consent of learned counsel on both sides, main writ petition itself is taken up, heard out and is being disposed of.

(3.) Subject matter of this writ petition is enhancement of property tax for a property owned by writ petitioner being immovable property at 16(16), Ramanujam Street, T.Nagar, Chennai-600 017 (hereinafter said 'property' for the sake of brevity, convenience and clarity).