P.Anand Rao vs The State Of Telangana
2022 Latest Caselaw 261 Tel

  THE HON'BLE THE CHIEF JUSTICE SATISH CHANDRA SHARMA
                                     AND
     THE HON'BLE SRI JUSTICE ABHINAND KUMAR SHAVILI



                  WRIT APPEAL No.33 of 2022

JUDGMENT:     (Per the Hon'ble the Chief Justice Satish Chandra Sharma)


     The present writ appeal is arising out of an order dated

04.01.2022

     passed        by    the     learned        Single       Judge      in

W.P.No.37540 of 2021.

The facts of the case reveal that the appellant/writ

petitioner came up before this Court being aggrieved by the

action of the Greater Hyderabad Municipal Corporation

(GHMC) in demanding property tax to the tune of

Rs.99,11,956/-. The facts also reveal that the recovery was

subjected to scrutiny by filing appeals before the learned

Chief Judge, City Small Causes Court, Hyderabad, in

M.A.Nos.65 and 66 of 2017 and the same were decided on

28.07.2021 directing the authorities to hear the

appellant/writ petitioner and to pass a fresh order.

Thereafter, a demand was raised, as aforesaid. The learned

Single Judge has disposed of the writ petition directing the

appellant/writ petitioner to pay a sum of Rs.30,00,000/- only

out of the amount of Rs.99,11,956/-.

Learned counsel for the appellant/writ petitioner is fair

enough in stating before this Court that the writ appeal be

dismissed as withdrawn, as the appellant/writ petitioner has

already deposited Rs.15,00,000/- and he be permitted to

deposit the entire Rs.30,00,000/- (meaning thereby, the

balance of Rs.15,00,000/-) and also be granted time to file

the objections before the authorities in the matter.

The prayer made by the learned counsel for the

appellant/writ petitioner is a genuine prayer.

The writ appeal is accordingly dismissed as withdrawn.

Seven days time is granted to the appellant/writ petitioner to

deposit the remaining balance amount of Rs.15,00,000/-

(Rupees fifteen lakhs only) and fifteen days time is granted to

file the objections before the authorities. The authorities

shall thereafter, after hearing the appellant/writ petitioner,

shall be free to pass appropriate orders in accordance with

law.

The miscellaneous applications pending, if any, shall

stand closed. There shall be no order as to costs.

______________________________________ SATISH CHANDRA SHARMA, CJ

______________________________________ ABHINAND KUMAR SHAVILI, J

25.01.2022 vs