TATA POWER COMPANY LIMITED Vs. COLLECTOR BOMBAY CITY

JUDGEMENT

(1.) RULE. Rule made returnable forthwith. Heard with consent of both the parties.

(2.) BY this petition, the petitioners challenge the demand notice dated 7th April, 2000 issued by the respondent No. 1 Collector, demanding due and unpaid land revenue for the period 19-5-1999 to 18-5-2000 in the sum of Rs. 2,69,04,961/- in respect of Plot No. 148 of DDR III Division, threatening the petitioners on non-compliance, with attachment and sale of the said property.

(3.) THE petitioner also challenge the Demand Notice dated 12th January, 2001 demanding increased land revenue in the sum of Rs. 15,76,10,252/ -. This sum demanded by this notice is the land revenue increased by 100% under section 3 of the Maharashtra Increased Land Revenue and Special Assessment Act, 1974.