The vs Unknown
2022 Latest Caselaw 1829 AP

        HIGH COURT OF ANDHRA PRADESH AT AMARAVATHI

                    MAIN CASE No.W.P.No.8896 of 2022
                              PROCEEDING SHEET

Sl.                                                                      Office
                                     ORDER

No DATE Note 2 18.04.2022 RRR, J

The petitioner which is running a school in Cattle Farm Post, Palamaner, Chittoor District was directed to pay property tax on the property which is being used for running the school. Aggrieved by the said demand given by the 2nd respondent on 21.02.2022, the petitioner has approached this Court by way of the present writ petition. It is the contention of the petitioner that G.O.Ms.No.282 dated 12.03.1965 exempted, all buildings, used for education and hostel purposes, from payment of house tax.

Sri V.R. Reddy Kovvuri, learned counsel for the petitioners would also rely upon the Judgment of the erstwhile High Court of Andhra Pradesh in the case of Vasishta English Medium School Vs. Basinikonda Gram Panchayat & ors. [1996 (3) ALD 345 (D.B)] to contend that this Court had, after noticing G.O.Ms.No.282 dated 12.03.1965, held that the demand notices raised for collection of house tax on school properties require to be quashed.

Sri V.Vinod K Reddy, learned Standing Counsel seeks further time to obtain instructions.

Post on 15.06.2022.

In the meanwhile, in view of the binding judgment of the Division Bench of the erstwhile High Court of Andhra Pradesh, there shall be stay of all further proceedings, coercive or

otherwise, against the any collection of house tax from the petitioner in relation to the school property of the petitioner, till further orders.

_________ RRR, J

Note:-

Issue C.C in three days, B/o BSM.