L.CHIDAMBARAM Vs. COMMISSIONER

JUDGEMENT

(1.) Mr.V.Elangovan, 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 29.09.2018, revising the property tax assessment for the first half of 2018-19 as against which objections have been filed by the petitioner on 06.02.2019. The grievance of the petitioner is that the objections filed by the petitioner 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 the 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 2/6 (15/6) Jegadhambal Colony, 1st Street, Mylapore, Chennai 600 014, ad-measuring 1,500 sq.ft. Order dated 07.02.2019 passed in W.P.No.3645 of 2019 reads thus:-