KAUSHALYA DEVI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner through instant petition under Articles 226/227 of the Constitution of India is seeking setting aside of demand notice raised by respondent with respect to House Tax for the period from 1987 to 2001.

(2.) While issuing notice of motion, this Court by order dtd. 3/5/2001 directed the petitioner to deposit a sum of Rs.5,000.00 with Municipal Corporation, Patiala.

(3.) From the perusal of impugned orders, it comes out that total liability as per respondent is Rs.20,452.00. The petitioner has already deposited a sum of Rs.5,000.00 as per interim order of this Court.