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Judgment
K.P. Sivasubramaniam, J.—The writ petitioner/Official Trustee of the Tamil Nadu representing the Estate of C. Kandasamy Naidu seeks for
a Writ of Declaration to declare the proceedings initiated by the respondents with reference to the properties belonging to the petitioner-trust,
paddy field and coconut garden comprised in survey numbers as detailed in the Writ Petition measuring about 21 acres situate in Medavakkam,
near Otteri Burial Ground, Purasawakkam Taluk, Chennai under the provisions of Tamil Nadu Urban Land Tax Act, 1966 and under the
provisions of Revenue Recovery Act 1864 as nonest, illegal and without jurisdiction.
The petitioner contends that Thiru. Kandasamy Naidu executed a Will on 16.5.1948 appointing the Official Trustee as Executor and Trustee of
the Will. The properties covered under the said Will includes coconut gardens and paddy fields comprised in survey numbers as detailed in the
Writ Petition. The said properties became vested with the petitioner. The coconut thope was let on lease on 11.6.1953. The lease was renewed
unto 30.6.1992 and subsequently the lease was not renewed. However, the lessee questioned the same and ultimately succeeded before this Court
and a Division Bench of this Court upheld the rights of the lessee holding that he was entitled to the benefits of Tamil Nadu Cultivating Tenants
Protection Act, 1955.
In the mean time, the first respondent had initiated proceedings in respect of the paddy fields and coconut garden measuring about 21 acres as
mentioned above. The said claim was resisted by the petitioner on the ground that the paddy field and coconut thope cannot be brought under the
provisions of the Tamil Nadu Urban Land Tax Act and also on the ground that the property was a trust property. It is further stated that the tax
levied was more than many times than the lease amount which was received by the trust. However, the amount came to be paid in view of the
coercive action taken by the respondents and a sum of Rs. 12,07,998.40 have been paid to the respondents. The petitioner, therefore, prays that
this Court may direct to refund the amount, which was collected and thus for declaration that the proceedings assessing the property for Urban
Land tax was illegal and without jurisdiction.
In the counter filed by the respondents, it is stated that the petitioner had filed a Written Statement u/s 7C of the Act on 2.1.1976 in which it has
been admitted that the lands are urban lands. In the enquiry, the assessee was represented by the Deputy Official Trustee. In their letter dated
6.9.1997, the petitioner has reiterated that the case lands were used as coconut garden. Assessing Officer, after taking into account the location of
the lands in view of the fact that they enjoy all civic amenities and were used as residential and non-residential properties, fixed the market value of
the property at Rs.7,700/- per ground and assessed the lands for Urban Land Tax Act by Order dated 15.7.1978. Though the assessment order
was duly served on the petitioner, no appeal was filed as provided for under the Act. The proceedings have thus become final long back and the
Writ Petition thus filed was an after thought. It is further submitted that the petitioner had filed a return u/s 7D of the Act. An enquiry was
conducted on 23.2.1993. A statement was filed that the case lands were still under the custody of the Official Trustee. It was further contended
that there were only coconut trees in the lands. The respondents further contended that the case lands were personally inspected by the Assessing
Officer and that it was also found that there were only coconut trees in the lands. Finally, individual assessment orders were passed for all the
survey numbers on 16.3.1993 and they were served on the petitioner-trust on 12.4.1993. The total tax levied for the fasli is Rs.1,68,851/-. The
said assessment orders have become final having been passed nearly a decade ago. The allegation that the assessment proceedings were invalid in
view of the existence of paddy filed and coconut thope are absolutely false to the knowledge of the petitioner. The petitioner has not filed any
documentary evidence to prove that the case lands are agricultural lands since 1975. However, the assessee paid the entire amount. The petitioner
was liable to pay an additional amount of Rs. 15,69,659/-. The respondents further contends that it has already been clarified that the coconut
thope within the city limit can be treated only as garden land as it was liable for levy of Urban Land Tax.
Learned counsel for the petitioner/Official Trustee contends that on the admitted evidence, the entire property was only a coconut thope. The
coconut thope cannot be brought under the definition of Urban Land as given in Section 2 (13) of the Tamil Nadu Urban Land Tax Act 1966. The
coconut thope has to be considered as a wet land and hence there is no justification for treating the petitioner''s land as a dry land. Reliance is
placed on the judgment of G. RAMANUJAM, J (as he then was) in K. Sushila Vs. The Tahsildar and Others, .
Per contra, the learned Government Pleader contends that the claim of the petitioner that the land comprised of both paddy fields and coconut
thope are incorrect, and no proper materials were placed before the authorities to show that the entire area can be treated even as a coconut
thope. Therefore, the claim that the lands were agricultural lands even after 1975, have not been properly substantiated. Learned Government
Pleader further contends that the assessment orders which have become final cannot be challenged in the recovery proceedings. Learned
Government Pleader placed reliance on the judgment of RAMAPRASADA RAO, J (as he then was) in T.A. Kuppuswami Chettiar vs. State of
Madras (1971) 28 STC 570. The learned Judge held that the assessment having become final and no appeal having been filed thereafter, the
assessment cannot be challenged.
Learned Government Pleader further contends that where a tax has been duly collected under an assessment order, which has become final,
refund of duty cannot be claimed unless the order is set aside according to law.
Reference is also made to the judgment of a Division Bench of this Court in W.A. No. 1440 of 2002 dated 8.10.2003 in M/s. Rangaoon
Chidambaram Reddiar Choulty vs. The State of Tamil Nadu and others.
On the strength of the above decisions, the learned Government Pleader contends that once the assessment orders have become final and
binding, it is not open to the assessee to question the same or to seek refund of any amount paid in terms of the said assessment orders. Reference
is also made to the judgment of the Supreme Court in Mafatlal Industries Ltd. and Others Vs. Union of India (UOI) and Others, . Reliance is
placed on the observation that where a duty has been collected under a particular order which has become final, refund of duty cannot be claimed
unless the assessment is set aside according to law.
I have considered the submissions of both sides.
As regards whether a property could be termed as urban land within Section 2(13) of the Act, it is necessary to find out factually as to whether
the property in question is a paddy field and coconut thope. Even though the claim of the assessee that the property is paddy field, does not appear
to be supported by any materials, in the counter itself, it is stated that the assessing officer had personally inspected the lands and had found that
there were coconut trees on the lands. Therefore, the fact that the land in question is a coconut thope cannot be disputed. Though a contention was
raised that coconut thope cannot be considered to be a wet crop, I am inclined to accept the view in the judgment of this Court in K. Sushila Vs.
The Tahsildar and Others, cited above. The learned Judge, after considering the issue in detail has said that it cannot be disputed that the coconut
crop could be considered only as wet crop. The learned Judge further observed that the user of the land for raising coconut crop was nothing but
only for agricultural purpose and it would be completely overlooking the process which was employed in growing and tendering coconut trees. The
learned Judge has discussed in detail the process of development of the coconut thope and has ultimately concluded that coconut garden would fall
under the exempted category. With the result, I am inclined to hold that the assessment of the petitioner''s property for Urband Land Tax has to be
held as illegal.
Now coming to the question as to whether the assessee is entitled to refund of the tax already paid, the learned Government pleader
strenuously contends that when once the assessment has become final, no refund would be permissible unless and otherwise, the very assessment
order is questioned and set aside. The issue is covered by the judgment of the Supreme Court in Mafatlal Industries Ltd. and Others Vs. Union of
India (UOI) and Others, . The majority of the Bench consisting of 9 Judges held that when a refund is claimed on the ground that the demand has
been made due to mis-interpretation or mis-application of the provisions in the Act, rules, regulations, such a claim for refund has to be necessarily
preferred only in accordance with the provisions of the respective enactment. In other words, the assessment itself should be questioned and set
aside in the manner known to law, or in the event of assessment order having become final, refund can be sought for only as provided under the
Act subject to limitation etc.,. The Supreme Court also held that no suit will be maintainable for refund and that even the powers of the Supreme
Court and the High Court under Articles 32 or 226 of the Constitution would be envisaged only in terms of the statute and to give effect to the
statute and not for abrogating it. The Supreme Court eventually recognised only one exception viz., the provisions of the Act on the basis of which,
the levy is made, is held to be ultra vires. Even that exception was recognised by the Court on certain limited conditions which need not be gone
into in this Writ Petition. The said ground is not available in this case. In this case, the claim for refund is based on the contention that the levy was
wrongly made due to mis-interpretation or by mis-application of the provisions.
In this case, it is not the case of the petitioner that any provision is either unconstitutional or even that the property was not within the urban
area. The objection is based only on the ground that the definition of the expression, ""urban land"" as given in Section 2(13) of the Act has been
mis-interpreted and mis-applied. There is also no dispute over the fact that the assessment has become complete and final. There is also no
provision in the Act for claiming of refund except as per Section 21 which concerns only refund resulting from any order passed in any appeal
proceeding under the said Act.
Therefore, as per the terms of the judgment of the Supreme Court, no claim for refund can be sustained.
However, with reference to the liability of the petitioner''s-trust for urban land tax, in view of the finding as above that coconut thopes cannot
be treated as urban land, I am inclined to hold that any further claim as against the petitioner cannot be sustained.
With the result, I am inclined to pass the following order:
(i) The provisions of the Tamil Nadu Urban Land Tax Act, 1966 shall not be applicable to the properties involved in the Writ Petition as long as
the said properties remain as coconut thopes.
(ii) The petitioner is not entitled for refund of any tax already paid. However, if any amount has been paid subsequent to the filing of the Writ
Petition, the same shall be refunded to the petitioner forthwith.
K.P. Sivasubramaniam, J.
Subject to the above observation, the Writ Petition is disposed of. No costs. Consequently, WMP No.10079 of 1998 is closed.