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Triplicane Taluk Mansion vs The Managing Director
2023 Latest Caselaw 13421 Mad

Citation : 2023 Latest Caselaw 13421 Mad
Judgement Date : 3 October, 2023

Madras High Court
Triplicane Taluk Mansion vs The Managing Director on 3 October, 2023
                                                                                W.A.No.2632 of 2023



                                    IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED:      03.10.2023

                                                          CORAM :

                           THE HON'BLE MR.SANJAY V.GANGAPURWALA, CHIEF JUSTICE
                                                           AND
                                  THE HON'BLE MR.JUSTICE D.BHARATHA CHAKRAVARTHY


                                                  W.A.No.2632 of 2023

                     TRIPLICANE TALUK MANSION
                     OWNERS ASSOCIATION
                     rep by its Secretary, Kareem Gani,
                     No.15/8, Tassudin Khan Street,
                     Triplicane, Chennai - 600 005.                             .. Appellant

                                                            Vs
                     THE MANAGING DIRECTOR
                     Chennai Metro Water and Sewarage Board,
                     No.1, Pumbing Station Road,
                     Chindhathiripet, Chennai – 600002.                         .. Respondent


                     Prayer : Appeal under Clause 15 of the Letters Patent to set aside
                     the order passed by the learned Single Judge in W.P.No.21782 of
                     2023, dated 27.07.2023.


                                     For the Appellant       : Mr.P.Vijendran

                                     For the Respondent      : Mrs.V.Vijayalakshmi




                     ____________
                     Page 1 of 5


https://www.mhc.tn.gov.in/judis
                                                                               W.A.No.2632 of 2023



                                                      JUDGMENT

(Delivered by the Hon'ble Chief Justice) We have heard Mr.P.Vijendran, learned counsel for the

appellant, and Mrs.V.Vijayalakshmi, learned counsel for the

respondent.

2. The appellant is challenging the order dated 27.7.2023

passed by the learned Single Judge in W.P.No.21782 of 2023,

thereby granting four weeks' time to pay the amount and also

directing the respondent to consider the representation of the

appellant dated 8.6.2023. The appellant is aggrieved by the order

to the extent of granting only four weeks' time to make the

payment.

3. According to learned counsel for the appellant, the amount

to be paid towards arrears of tax, water charges, sewerage charges

since 2018 was uploaded on one day and it is not possible for the

members of the appellant society to pay the amount in a short time.

4. Learned counsel for the respondent submits that, on

____________

https://www.mhc.tn.gov.in/judis W.A.No.2632 of 2023

1.9.2023, four weeks' time was granted to the members of the

appellant society to make the payment.

5. We are not entering into the debate as to whether the writ

petition was maintainable on behalf of the society.

6. The learned Single Judge has granted four weeks' time

from the date of receipt of a copy of the order for making the

payment. We extend the time to make the payment of the arrears

of tax, water charges, sewerage charges as directed by the learned

Single Judge for a further period of four weeks from today.

The writ appeal is disposed of accordingly. There will be no

order as to costs.

                                                        (S.V.G., CJ.)                (D.B.C., J.)
                                                                        03.10.2023
                     Index            :            Yes/No
                     Neutral Citation :            Yes/No
                     sasi




                     ____________



https://www.mhc.tn.gov.in/judis W.A.No.2632 of 2023

To:

THE MANAGING DIRECTOR Chennai Metro Water and Sewarage Board, No.1, Pumbing Station Road, Chindhathiripet, Chennai – 600002.

____________

https://www.mhc.tn.gov.in/judis W.A.No.2632 of 2023

THE HON'BLE CHIEF JUSTICE AND D.BHARATHA CHAKRAVARTHY,J.

(sasi)

W.A.No.2632 of 2023

03.10.2023

____________

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

 
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