RBL HOTELS PRIVATE LIMITED Vs. ASSISTANT REVENUE OFFICER

JUDGEMENT

(1.) Mr.Karthik Sundaram, learned counsel for the petitioner has raised a challenge on behalf of the petitioner to Notice No.1:Property Tax General Revision 2018-19 dated 24.11.2018 revising the property tax assessment for the first half of 2018-19 as against which objections have been filed by the petitioner on 20.03.2019. The grievance of the petitioner is that the objections filed by the petitioners have not been considered till date and no orders have been passed by the respondents.

(2.) Mr. T.C.Gopalakrishnan, learned standing counsel appearing for respondents has obtained instructions in the matter. Both learned counsel request that the writ petition may be disposed of finally even at the stage of admission.

(3.) I may refer to my order dated 07.02.2019 passed in W.P.No.3645 of 2019 wherein I have considered a case similar to the present one. The property in question is situated at 309, Rajiv Gandhi Road (Old Mahabalipuram Road), Sholiganallur, Chennai - 600 119. Order dated 04.02.2019 passed in W.P.No.3248 of 2019 (N.Krishnan V. The Secretary, Government of Tamil Nadu) and has passed orders as follows reads thus:-