Jagadeesan vs. Pudukottai Municipality
Facts
The petitioner filed a writ petition seeking to quash a demand notice dated 15.05.2019 issued by the Pudukkottai Municipality to the petitioner's late father, concerning a shop in the petitioner's possession. The petitioner also sought a direction to regularize their license for the shop, on payment of license fees, enhanced rent as per guidelines, and due GST. The respondent is the Pudukkottai Municipality. The petitioner subsequently addressed a letter to the Registry on 17.02.2022, seeking leave to withdraw the writ petition.
Held
The Court noted that the learned Counsel for the petitioner had addressed a letter to the Registry seeking leave to withdraw the present Writ Petition. The said letter was recorded by the Court. Consequently, the Court ordered that the Writ Petition be dismissed as withdrawn. There were no orders as to costs, and the connected miscellaneous petitions were closed. No specific findings were made on the merits of the demand notice or the regularization of the license as the petition was withdrawn by the petitioner.
Key Issues
1. Whether the demand notice dated 15.05.2019 issued by the respondent is liable to be quashed? (Question of law) 2. Whether the petitioner is entitled to a direction to regularize their license for the shop on payment of license amount, enhanced rent, and due GST? (Question of mixed law and fact) Petitioner's Contentions: The petitioner sought to quash the demand notice and sought regularization of their license, including payment of GST. The petitioner's counsel addressed a letter seeking to withdraw the writ petition. Respondent's Contentions: No specific contentions were recorded from the respondent as the matter was disposed of based on the petitioner's withdrawal request.
AI-generated summary — verify with the full judgment below
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT DATED: 24.02.2022 CORAM: THE HONOURABLE MR.JUSTICE ABDUL QUDDHOSE and W.M.P.[MD]No.11357, 11358 & 11362 of 2020 Jagadeesan ... Petitioner /Vs./ Pudukkottai Municipality, Rep by its Commissioner, Pudukkottai. ... Respondent P RAYER
: Writ Petition is filed under Article 226 of the Constitution of India, praying this Court to issue a Writ of Certiorarified Mandamus, calling for the records relating to the impugned proceedings of the respondent dated 15.05.2019 styled as 'demand notice' issued in the name of the petitioner's late father Malayandi Asari in respect of the shop in possession of the petitioner in Shop no.25 New Palace Road, Pudukottai, in the vacant site belonging to the respondent and quash the same and consequently direct the respondent to regularize the licence of the petitioner in respect of the said shop on receipt of the license amount as found in the proceedings of the respondent dated 21.03.2013 in Na.Ka.no.A4/8182/2007 along with enhanced rent, at the rate as per the existing guidelines, along with the due GST. For Petitioner : Mr.A.L.Kannan For Respondent
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