E V VELU Vs. GOVERNMENT OF INDIA

JUDGEMENT

(1.) Petitioner a member of the Tamil Nadu Legislative Assembly has filed the instant Public Interest Litigation, for an appropriate Writ, Order or Direction, calling for the records of the government of Tamil Nadu, Secretary, Municipal Administration and Water Supply (MA.IV) Department, relating to G.O.(Ms) No.73, Municipal Administration and Water Supply (MA.IV) Department, dated 19.07.2018 and G.O.(Ms) No.76, Municipal Administration and Water Supply (MA.IV) Department, dated 26.07.2018, the consequential notification No.Na.Ka.T1/33254/2018, Na.Ka.No.3786/2017/A2 dated 15.10.2018 published in the Tuiruvannamalai District Gazette Special Bulletin No.23, dated 16.10.2018 by the Commissioner, Thiruvannamali Municipality, and to quash the same and further forbear the Commissioner, Thiruvannamalai Municipality, from demanding exorbitant tax for the period from half of 2017-18 on the basis of G.O.s mentioned above.

(2.) The petitioner has served as a Minister of Food and Agriculture, Government of Tamil Nadu, during the year 2006-2011. It is stated that the Government have revised the property tax payable in the State of Tamil Nadu. The property tax was revised by G.O.(Ms) No.73, Municipal Administration and Water Supply (MA.IV) Department, dated 19.07.2018, stating that the revision of property tax would be:- <FRM>JUDGEMENT_186_LAWS(MAD)8_2019_1.html</FRM>

(3.) The petitioner states that the said G.O.(ms).No.73, was modified and G.O.(Ms) No.76, Municipal Administration and Water Supply (MA.IV) Department, dated 26.07.2018, was issued and the property tax of the rented residential buildings was reduced and it was decided that they too should not exceed more than 50% of the existing property tax.