J.Anusuya vs The Commissioner
2021 Latest Caselaw 11719 Mad

                                                                                 CRP.NPD.No.1689 of 2018


                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED : 15.06.2021

                                                           CORAM

                                   THE HON'BLE MR. JUSTICE G.K.ILANTHIRAIYAN

                                                 CRP.NPD.No.1689 of 2018
                                                 and CMP.No.9295 of 2018

                    J.Anusuya                                                  ..Petitioner

                                                            Vs.

                    The Commissioner,
                    Greater Chennai Corporation,
                    Rippon Buildings,
                    Chennai – 600 003                                           ..Respondent

                    PRAYER:
                              The Civil Revision Petition is filed under Section 115 of CPC to
                    allow the above civil revision petition and set aside the judgment and
                    decree dated 20.03.2018 passed in MTA.No.7 of 2016 by the learned
                    Principal Judge, City Civil Court at Chennai, thereby confirming the
                    order dated 02.11.2016 passed in TAT.No.15 of 2015 by the learned
                    Judicial Officer, Taxation Appeals Tribunal, Corporation of Chennai.
                                          For Petitioner      : No Appearance

                                          For Respondent      : Mr.Karthika Ashok

                                                           ORDER

This Civil Revision Petition is filed to set aside the judgment

and decree dated 20.03.2018 passed in MTA.No.7 of 2016 by the

learned Principal Judge, City Civil Court at Chennai, thereby confirming

https://www.mhc.tn.gov.in/judis/ CRP.NPD.No.1689 of 2018

the order dated 02.11.2016 passed in TAT.No.15 of 2015 by the

learned Judicial Officer, Taxation Appeals Tribunal, Corporation of

Chennai

2. Earlier, the learned counsel for the petitioner had

submitted that the sole petitioner in the civil revision petition died long

back. On so many occasions, this Court adjourned the civil revision

petition to implead the legal heirs of the sole deceased petitioner. Even

till today, the legal heirs of the deceased petitioner did not take any

step to implead themselves as party to the present civil revision

petition. It shows that they have no interest to proceed with the

present civil revision petition.

3. Therefore, this civil revision petition is dismissed for

default. However, the legal heirs of the sole deceased petitioner are at

liberty to restore the civil revision petition, if so advised. Consequently,

connected miscellaneous petition is closed. No order as to costs.

                                                                                           15.06.2021
                    Speaking/Non-speaking order
                    Index    : Yes/No
                    Internet : Yes/No
                    lok

https://www.mhc.tn.gov.in/judis/ CRP.NPD.No.1689 of 2018

To

1.The Principal Judge, City Civil Court at Chennai

2.The Judicial Officer, Taxation Appeals Tribunal, Corporation of Chennai.

https://www.mhc.tn.gov.in/judis/ CRP.NPD.No.1689 of 2018

G.K.ILANTHIRAIYAN,J.

lok

CRP.NPD.No.1689 of 2018

15.06.2021

https://www.mhc.tn.gov.in/judis/