AZEEMA BI Vs. GOVERNMENT OF TAMIL NADUGOVERNMENT

JUDGEMENT

(1.) Mr.E.Sugantham, learned counsel on record for writ petitioner, Mr.R.P.Pratap Singh, learned Government Advocate, who accepts notice on behalf of first respondent and Mr.T.C.Gopalakrishnan, learned standing counsel for Chennai Corporation, who accepts notice on behalf of Respondents 2 to 4 are before this Court.

(2.) With consent of all the learned counsel, main writ petition is taken up, heard out and is being disposed of.

(3.) Subject matter of this writ petition is enhancement of property tax for writ petitioner's property at '12(507), N.S.K. Nagar Main Road, NSK Nagar, Anna Nagar, Chennai - 600 106, independent building ad-measuring 1492 sq.ft' [hereinafter 'said property' for brevity, clarity and convenience]