VIGNAN EDUCATIONAL SOCIETY Vs. KHAMMAM MUNICIPALITY

JUDGEMENT

(1.) Mr. Koushik Kanduri, learned counsel represents Mr. N. Sreedhar Reddy, learned counsel for the petitioner. Mr. P. Sridhar Rao, learned Standing Counsel for the respondent-Khammam Municipality.

(2.) In this writ petition, the petitioner has assailed the validity of the demand notice dtd. 17/12/2007 by which a sum of Rs.1,72,734.00 has been demanded from the petitioner on account of arrears of property tax and the impugned order dtd. 4/12/2007 rejecting the representation dtd. 20/11/2007 of the petitioner.

(3.) Facts giving rise to filing of this writ petition briefly stated are that the petitioner is an Educational Society registered under the provisions of the Societies Registration Act, 1860. The petitioner Society has established a Degree College in the name and style of 'D.R.S. Degree College' in Mamillagudem, Khammam. The said college is recognized by the Government of Andhra Pradesh and is affiliated to Kakatiya University. The college is run by the petitioner Society in a building owned by it situated in Mamillagudem, Khammam.