V.KRISHNAMURTHY Vs. REVENUE OFFICER

JUDGEMENT

(1.) learned counsel appearing for Mr.T.C.Gopalakrishnan, learned Standing Counsel takes notice for the respondents. At request and by consent of both sides, the Writ Petitions are taken up for final disposal at the stage of admission.

(2.) The petitioner in these writ petitions received Notice No.1:Property Tax General Revision 2018-19 dated 26.10.2018 revising the property tax assessment for the first half of 2018-19, as against which objections have been filed by the petitioner on 27.11.2018, received by the 2nd respondent. Thereafter, two demand notices dated 14.11.2018 and 28.01.2019 were sent to the petitioner demanding payment of the arrears of tax, without reference to the objections filed by the petitioner. It is as against these demand notices that the petitioner has come before this Court

(3.) Learned counsel for the petitioner submits that taxes due as on date, prior to the general revision, have been paid, which position is not disputed by the learned counsel for the Corporation.