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Judgment
K. Raviraja Pandian, J.—The question referred is as follows :
Whether, on the facts and in the circumstances of the case, the Tribunal was right in holding that there is no liability which has accrued or arisen on
the part of the applicant for the asst. yr. 1983-84 for payment of local cess and surcharge on local cess under the Tamilnadu Panchayat Act for the
applicant to claim deduction of these amounts as a liability ?
The asst. yr. is 1983-84.
The Supreme Court in the decision District Mining Officer and Others Vs. Tata Iron and Steel Co. and Another, considered the cess and other
taxes on Minerals (Validation) Act, 1992, which validated the ss. 115 and 116 of the Tamil Nadu Panchayat Act and the action taken and things
done thereunder by providing that the said provisions fictionally must held to have been enacted by the Parliament and keeping those provisions
alive till 4th April, 1991, and ultimately held that the said Act cannot be construed to have conferred right to make levy and collection of cess on
minerals which were collectable upto 4th April, 1991. In view of the above-said decision, the assessee is not liable for payment of cess.
In the statement of case also, it is stated that the District Collector, Madurai, has raised a demand for cess and the demand was challenged.
Now the position of law is settled by the above referred judgment of the Supreme Court and there is no liability on the part of the assessee to pay
the cess as demand. Hence, the question is answered against the assessee, and in favour of the Revenue.