Madras High Court
Velammal Educational Trust vs The State Of Tamil Nadu on 29 June, 2021
W.A.(MD)Nos.281 to 283 of 2018
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 29.06.2021
CORAM:
THE HONOURABLE MR.JUSTICE T.S.SIVAGNANAM
AND
THE HONOURABLE MRS.JUSTICE S.ANANTHI
W.A.(MD)Nos.281 to 283 of 2018
and
C.M.P.(MD)Nos.1696 to 1701 of 2018
Velammal Educational Trust,
Represented by its Chairman,
M.V.Muthuramalingam,
Velammal Village,
Tuticorin Ring Road,
(Near Chinthamani Tollgate),
Chinthamani Main Road,
Anuppanadi,
Madurai – 625 009. : Appellant in all Writ Appeals
Vs.
1.The State of Tamil Nadu,
Rep. by its Secretary,
Municipal Administration & Water Supply Department,
Secretary,
Chennai – 600 009.
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W.A.(MD)Nos.281 to 283 of 2018
2.The Chairman and Managing Director,
Tamil Nadu Water Supply and Drainage Board,
Chepauk,
Chennai – 600 005.
3.The District Collector,
Office of the District Collector,
Collectorate,
Madurai District.
4.The Commissioner,
Madurai Corporation,
Madurai – 625 002. : Respondents in all Writ Appeals
COMMON PRAYER: Writ Appeals filed under Clause 15 of the Letters
Patent, to set aside the common order dated 22.11.2017 made in W.P.
(MD)No.14508, 14509 and 14510 of 2016 respectively, on the file of this
Hon'ble Court and allow these Writ Appeal.
For Appellant : Mr.Niranjan S.Kumar
For Respondents 1 to 3 : Mr.A.K.Manickam
Standing Counsel for Government
For Respondent No.4 : Mr.R.Murali
[In all cases]
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W.A.(MD)Nos.281 to 283 of 2018
COMMON JUDGMENT
**************************
[Common Judgment of the Court was delivered by
T.S.SIVAGNANAM, J.]
Learned Counsel appearing for the appellant submitted that he
appeals have become infructuous, since the property tax payable by the
appellants is being regularly paid. To the said effect, the petitioner has
sent a soft copy of the letter dated 02.07.2021.
2.Mr.R.Murali, learned Counsel appearing for the respondent
Corporation submitted that there are totally seven assessments, out of
which, in respect of two assessments only arrears of property tax has
been paid, whereas in respect of five assessments, there is arrears.
3.If that is so, it is always open to the respondent Corporation to
take appropriate action for recovery of the arrears of property tax. In
any event, we record the submission of the appellant and dismiss the Writ
Appeals having become infructuous, leaving it open to the respondent
Corporation to proceed for recovery, if there is any arrears.
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W.A.(MD)Nos.281 to 283 of 2018
4.Accordingly, these Writ Appeals stand dismissed as
infructuous. However, there shall be no order as to costs. Consequently,
connected miscellaneous petitions are closed.
[T.S.S., J.] & [S.A.I., J.]
29.06.2021
Index : Yes / No
Internet : Yes / No
MR
Note: In view of the present lock down owing to COVID-19
pandemic, a web copy of the order may be utilized
for official purposes, but, ensuring that the copy
of the order that is presented is the correct copy,
shall be the responsibility of the advocate/litigant
concerned.
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W.A.(MD)Nos.281 to 283 of 2018
To
1.The Secretary,
State of Tamil Nadu,
Municipal Administration & Water Supply Department,
Secretary,
Chennai – 600 009.
2.The Chairman and Managing Director,
Tamil Nadu Water Supply and Drainage Board,
Chepauk,
Chennai – 600 005.
3.The District Collector,
Office of the District Collector,
Collectorate,
Madurai District.
4.The Commissioner,
Madurai Corporation,
Madurai – 625 002.
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W.A.(MD)Nos.281 to 283 of 2018
T.S.SIVAGNANAM, J.
AND
S.ANANTHI, J.
MR
COMMON JUDGMENT MADE IN
W.A.(MD)Nos.281 to 283 of 2018
29.06.2021
https://www.mhc.tn.gov.in/judis/
