State Of Kerala vs Atc Telecom Infrastructure Pvt. Ltd
2024 Latest Caselaw 27451 Ker

Kerala High Court

State Of Kerala vs Atc Telecom Infrastructure Pvt. Ltd on 11 September, 2024

Author: Dinesh Kumar Singh

Bench: Dinesh Kumar Singh

RP NO. 946 OF 2024 IN WP(C) NO.14015 OF 2022




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                                                                         2024:KER:69334


                              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                                   PRESENT

                           THE HONOURABLE MR. JUSTICE DINESH KUMAR SINGH

                   WEDNESDAY, THE 11TH DAY OF SEPTEMBER 2024 / 20TH BHADRA, 1946

                                               RP NO. 946 OF 2024

                 AGAINST THE JUDGMENT DATED IN WP(C) NO.14015 OF 2022 OF HIGH COURT OF

        KERALA


        REVIEW PETITIONER/S:

           1            STATE OF KERALA
                        REPRESENTED BY ITS CHIEF SECRETARY, GOVERNMENT SECRETARIAT,
                        THIRUVANANTHAPURAM P.O, PIN - 695001

           2            THE SECRETARY,LOCAL ADMINISTRATION DEPARTMENT
                        GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM P. O, PIN - 695001

           3            THE DIRECTOR OF PANCHAYATH
                        PUBLIC OFFICE BUILDING, MUSEUM P. O, THIRUVANANTHAPURAM, PIN -
                        695033


                        BY SPL GOVERNMENT PLEADER K R DEEPA


        RESPONDENT/S:

           1            ATC TELECOM INFRASTRUCTURE PVT. LTD.
                        FORMERLY KNOWN AS ATC TELECOM TOWER CORPORATION AND ESSAR
                        TELECOM INFRASTRUCTURE PVT. LTD., VIOM NETWORKS LTD AND
                        WIRELESS TT INFO SERVICES LTD., ATC HOUSE, 65/18 26, 28,
                        CHERAMNAGALATH, SHENOY ROAD, KALOOR, KOCHI-17 REP. BY HEAD-
                        LEGAL, BABU PATTATHANAM, S/O.CHANDRAN , RESIDING AT DEVARAGAM,
                        MANALUDI, RAMANATTUKARA P.O., PIN - 676633
 RP NO. 946 OF 2024 IN WP(C) NO.14015 OF 2022




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                                                                        2024:KER:69334


           2            UNION OF INDIA
                        DEPARTMENT OF INFORMATION AND TECHNOLOGY, SOUTH DELHI P.O., NEW
                        DELHI- , REPRESENTED BY ASSISTANT SOLICITOR GENERAL., PIN - 110003

           3            KUMBLA GRAMA PANCHAYATH
                        KUMBLA-BADAIKA ROAD KUMBLA P.O., KASARAGOD REP. BY ITS
                        SECRETARY., PIN - 671321

           4            THE SECRETARY
                        KUMBLA GRAMA PANCHAYATH, KUMBLA-BADAIKA ROAD, KUMBLA P.O.,
                        KASARAGOD, PIN - 671321



        OTHER PRESENT:

                        SRI.P. SATHISAN


                THIS REVIEW PETITION HAVING COME UP FOR ADMISSION ON 11.09.2024, THE COURT
        ON THE SAME DAY DELIVERED THE FOLLOWING:
 RP NO. 946 OF 2024 IN WP(C) NO.14015 OF 2022




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                                                               2024:KER:69334



                                               ORDER

The Review Petition has been filed seeking a review of the

Judgment dated 14.02.2024 passed in a batch of writ petitions,

including W.P.(C) No.14015/2022, on the ground that no

assessment order was issued to the assessees before a demand

notice was issued for realizing the property tax under Section 233

of the Kerala Municipality Act.

On consideration of the submissions, this Court finds no

error apparent on the face of the record to review the judgment

dated 14.02.2024. Therefore, the Review Petition is dismissed.

Sd/-

DINESH KUMAR SINGH JUDGE jjj