OM PARKASH Vs. STATE OF HARYANA AND ANOTHER

JUDGEMENT

(1.) In this petition filed under Articles 226/227 of the Constitution of India, the petitioner has prayed for issuance of a writ in the nature of mandamus directing the respondents to rectify the property tax/notice as it was already paid upto the year 2016.

(2.) The petitioner is owner of the plot situated at Old Khandsa Road, Narsinghpur, Gurugram. As per the receipts dated 13.1.2014 and 30.9.2015 (Annexure P-1 Colly), the petitioner had already paid the property tax for the years 2008 to 2016. Respondent No.2 issued a notice dated 31.3.2017 (Annexure P-2) to the petitioner regarding the balance of the property tax by showing the arrears also. The petitioner made a representation dated 13.11.2017 followed by a reminder dated 29.1.2018 (Annexure P-3 Colly) to respondent No.2 for rectification of the property tax/notice, but no response has been received till date. Hence, the present writ petition.

(3.) Learned counsel for the petitioner submitted that for the relief claimed in the writ petition, the petitioner has moved a representation dated 13.11.2017 followed by a reminder dated 29.1.2018 (Annexure P-3 Colly) to respondent No.2, but no action has so far been taken thereon.