MAYA VEDAMURTHY Vs. ASSISTANT REVENUE OFFICER

JUDGEMENT

(1.) Mr.B.Ravi Raja, learned counsel for the petitioner has raised a challenge on behalf of the petitioner to Notice No.1 in Ref. No.E/1/18- 19/294662, dated 26.09.2018 revising the property tax assessment for the first half of 2018-19 as against which objections have been filed by the petitioner on 18.03.2019. 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.) Heard, Mr.Mr.B.Ravi Raja , learned counsel for the petitioner and Mr.T.C.Gopalakrishnan, learned standing counsel for the respondents.

(3.) Mr.T.C.Gopalakrishnan, learned standing counsel appearing for respondent states that the appeal has been filed before the wrong authority and the correct authority to consider the same would be the Regional Deputy Commissioner, Central Chennai Corporation.