MADURAI DISTRICT CENTRAL CO OPERATIVE BANK LIMITED Vs. SPECIAL COMMISSIONER AND COMMISSIONER OF LAND REFORMS

JUDGEMENT

(1.) THE petitioner being aggrieved by the order, passed by the Appellate Authority and Revisional Authority, in assessing the tax under Urban Land Tax Act, has approached this Court, with a prayer for issuance of a Writ, in the nature of Certiorari, to quash the impugned orders.

(2.) THE petitioner is a society registered under the Tamil Nadu Co - operative Societies Act, 1986. The petitioner bank owns land bearing S.No.334/1, to the extent of two grounds and 427 sq.fts, in S.No.223/3 measuring 18 grounds and 2012 sq.fts in Thallakulam Village, Madurai North Taluk. The land of the petitioner falls within the purview of the Urban Land Tax Act, 1966.

(3.) THE appeal was adjourned to different dates for hearing. The 9th date of hearing was on 02.02.2004. This was declared to be a public holiday, and therefore, no proceeding was conducted.