K. Narender Reddy vs The State Of Telangana
2025 Latest Caselaw 5177 Tel

Telangana High Court

K. Narender Reddy vs The State Of Telangana on 29 April, 2025

Author: B. Vijaysen Reddy

Bench: B. Vijaysen Reddy

     HONOURABLE SRI JUSTICE B. VIJAYSEN REDDY

               WRIT PETITION No.13433 OF 2025

ORDER :

(ORAL)

This writ petition is filed by the petitioners seeking to declare

the impugned demand notice dated 20.03.2025 vide Assessment

No.1046049240 of respondent No.2 Municipal Corporation in

demanding to pay the arrears of property tax (with interest) of

Rs.7,43,90,363/- (Rupees seven crores forty three lakhs ninety

thousand three hundred and sixty three only) including the current

year 2024-25 and threatening to disconnect the services, which was

issued after following the judgment and decree dated 28.11.2018

passed by the learned Junior Civil Judge, Nizamabad, in C.M.A.

No.1/2013, as being illegal, arbitrary and unconstitutional.

2. Mr. V. Satyam Reddy, learned Standing Counsel for

respondent No.2 Municipal Corporation, submitted that the demand

notice dated 20.03.2025 impugned in this writ petition has been

withdrawn and to that effect, letter vide Lr.No.A1/Zone-

II/RI/2511/2025 dated 29.04.2025 was addressed by the

Commissioner, Nizamabad Municipal Corporation intimating the

withdrawal of the said demand notice.

3. Learned counsel for the petitioners submitted that in the

official portal, the dues in respect of the subject property bearing

H.No.5-6-687/3, situated at Pragathi Nagar, Nizamabad District, are

wrongly shown and the petitioners may be given liberty to submit

representation for correction of the entries made in the official portal

regarding the arrears of the property tax payable by the petitioners in

respect of the subject property.

4. In view of the withdrawal of the impugned demand notice

dated 20.03.2025, the cause in this writ petition does not survive for

further adjudication and the matter has become infructuous.

5. Accordingly, this writ petition is disposed of giving liberty to

the petitioners to submit representation for correction of the entries

made in the official portal regarding the arrears of the property tax

payable by the petitioners in respect of the subject property.

On submission of such representation, respondent No.2 Municipal

Corporation shall consider the same and pass appropriate orders in

accordance with law, as expeditiously as possible. There shall be no

order as to costs.

As a sequel thereto, miscellaneous applications, if any, pending

in this writ petition, stand closed.

______________________ B. VIJAYSEN REDDY, J April 29, 2025 NOTE: Issue C.C. in two (2) days (BO) RRK