OSWAL OIL AND VANASPATHI INDUSTRIES Vs. D.KARTHIKEYAN

JUDGEMENT

(1.) By this common order both the writ petition and contempt petition are being disposed.

(2.) At that time of admission itself, this Court has made the following observations:

(3.) The issue relating to reassessment of property tax was challenged by the petitioner earlier in W.P.No.28957 of 2011. This Court by an order dated 25.09.2010 set aside the demand insofar as demand for tax for the asessment year 1993-1994 was concerned with the following observations: