ASHOK KUMAR Vs. COMMISSIONER

JUDGEMENT

(1.) Mr.R.Thirumoorthy, learned counsel on record for the writ petitioner is before this Court. Mr.T.C.Gopalakrishnan, learned standing counsel for Chennai Corporation, accepts notice on behalf of all the five respondents.

(2.) By consent of both learned counsel, the main writ petition is heard out at the admission stage itself.

(3.) It is the case of the petitioner that he owns a property ad- measuring 6253 sq.ft at Door No.44 (Old No.14), Whites Road, Royapettah, Chennai - 600 014. Chennai Corporation as part of general revision of Property Tax issued a notice dated 26.10.2018 bearing Reference No.S/1/18-19/1029647.