K.MEENA Vs. COMMISSIONER KANCHEEPURAM MUNICIPALITY

JUDGEMENT

(1.) The writ petitioner in this Writ Petition has challenged demand notice bearing Tax No.008/010/00568 issued by the respondent for the first and second halves of 2018.

(2.) Mr.G.B.Rajesh, learned standing counsel takes notice for the respondent. By consent of both learned counsel appearing for both sides, this Court takes up and disposes the Writ Petition finally even at the stage of admission.

(3.) The petitioner has challenged the impugned notice primarily on two grounds; firstly, that no prior opportunity has been afforded and secondly, that the enhancement is itself exorbitant in so far as the tax has been increased by more than 10 times of the existing rate and no break/computation sheet has been provided in regard to the same.