Raja Mohammed vs. The District Collector
Facts
The petitioner, Raja Mohammed, filed a writ petition seeking to quash an order dated 25.05.2022 issued by the 3rd respondent, the Keelamathur Village Panchayat, and to direct the 3rd respondent to issue a house tax receipt in his name for a property measuring 897.39 sq.ft. in Survey No.134/17, Keelamathur Village, Madurai District. The respondents included the District Collector, the Block Development Officer, the Keelamathur Village Panchayat, and one Jinna. The matter was listed before the Madurai Bench of the Madras High Court.
Held
The Court did not decide the merits of the case. The learned counsel for the Petitioner sought permission to withdraw the writ petition. The reason for withdrawal was to enable the Petitioner to file an application for the issuance of a house tax receipt from the concerned authority in connection with O.S.No.200 of 2020, which is pending on the file of the Additional District Munsif, Thirumangalam. The Court recorded this submission and closed the writ petition with liberty granted to the Petitioner to file an application before the appropriate authority. No costs were awarded. The connected miscellaneous petitions were also closed.
Key Issues
The primary issue was whether the impugned letter/order dated 25.05.2022 issued by the 3rd Respondent (Keelamathur Village Panchayat) was valid and whether the Petitioner was entitled to a house tax receipt in his name for the specified property. The Petitioner sought to quash the order and consequently direct the issuance of the house tax receipt. The judgment does not explicitly frame these as numbered questions of law or mixed law and fact, nor does it detail arguments from each side beyond the petitioner's subsequent request to withdraw the petition.
AI-generated summary — verify with the full judgment below
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT DATED : 17.10.2022 CORAM THE HONOURABLE MR.JUSTICE MOHAMMED SHAFFIQ and W.M.P.(MD)Nos.15638 and 15639 of 2022 Raja Mohammed
... Petitioner Vs.
The District Collector, Office of the Collectorate Building, Madurai District.
The Block Development Officer, Keelamathur Panchayat Union, GST Road, Thirunagar, Tiruparankundram Taluk, Madurai District.
The Keelamathur Village Panchayat, Represented by its President, Keelamathur, Madurai District.
Jinna ... Respondents _________ https://www.mhc.tn.gov.in/judis PRAYER : Petition filed under Article 226 of the Constitution of India praying for issuance of Writ of Certiorarified Mandamus calling for the records pertaining to the impugned letter / order dated 25.05.2022 issued by the 3rd Respondent and quash the same and consequently directing the 3rd Respondent to issue a house tax receipt in the Petitioner's name for the house property measuring to an extent of 897.39 sq.ft. in Survey No.134/17 (Old Survey No.9gh), situated a
The judgment continues below.
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