K ANANDHAN Vs. COMMISSIONER

JUDGEMENT

(1.) The petitioner has filed the present writ petition to issue a Writ of Certiorari, to quash the order passed by the respondent in proceedings in Ka.No.Vi.TP1/18 contrary to G.O.Ms.No.2, dated 01.04.2002, G.O.Ms.No.302, dated 12.12.2002 (Housing and Urban Development Department), G.O.Ms.No.177, dated 17.12.2002, Municipal Administration and Water Supply Department, letter No.5742/C3/2008-6, dated 26.03.2009.

(2.) The petitioner submits that the first petitioner is the legal head of the second respondent/M/s.Reliance Jio Infocomm Limited. The second petitioner is a company and the first petitioner is a lessor, who entered into a agreement of lease for the purpose of erecting a mobile transmission tower.

(3.) The second petitioner-company is an incorporated and registered company under the Indian Companies Act, 1956, who is having category -A- license, which was granted by the Government of India, Ministry of Communications and I.T Department of Telecommunications and necessary exemptions have been provided by the Government of India by passing necessary Government Orders. The second petitioner company engaged in the business of providing broadband Internet Services and other allied services on a pan- India basis.