W.M.M. Uvais and Others vs The Assistant Revenue Officer, The Commissioner and The Chairman Metropolitan Water Supply and Sewerage Board

M. Jaichandren, J.—Heard the learned Counsel appearing for the Petitioner and the learned Counsels appearing on behalf of the

Respondents.

At this stage of the hearing of the writ petition, the learned Counsel appearing on behalf of the first and the second Respondents had submitted

that the Petitioner may be permitted to file his objections regarding the demand of property tax, before the second Respondent, and the second

Respondent may be directed to consider the same and pass appropriate orders thereon, on merits and in accordance with law. He had also

submitted that the impugned notice of the first Respondent, dated 20.1.2011, would not be given effect to, till the objections are considered by the

second Respondent and a final order is passed thereon.

In view of the said submissions made by the learned Counsel appearing on behalf of the first and the second Respondents, the Petitioner is

permitted to raise all the necessary objections before the second Respondent, within ten days from the receipt of a copy of this order, and on

receipt of the said objections, the second Respondent is directed to consider the same and pass appropriate orders thereon, on merits and in

accordance with law, within a period of four weeks thereafter. It is also made clear that the impugned order of the first Respondent, dated

20.1.2011, shall not be implemented, till final orders are passed by the second Respondent, as directed by this Court.

The writ petition is disposed of, with the above directions. No costs. Consequently connected miscellaneous petition is closed.