ARULMIGU VAITHIYANATHA SWAMY THIRUKOIL REPRESENTED BY ITS EXECUTIVE OFFICER VIRUDHUNAGAR DISTRICT Vs. COMMISSIONER RAJAPALAYAM

JUDGEMENT

(1.) THE petitioner Arulmigu Vaithiyanatha Swamy Thirukoil has invoked the jurisdiction of this Court under Article 226 of the Constitution of India with the prayer for issuance of writ in the nature of writ of certiorari to quash the order dated 11th April, 2006 passed by the Commissioner of Rajapalayam Municipality.

(2.) THE petitioner approached the Commissioner, Rajapalayam Municipality with a prayer to effect change in the name of property tax assessment on the ground that under the provisions of the Tamilnadu Minor Inams (Abolition and Conversion into Ryotwari) Act, 1963 settlement was ordered in favour of the petitioner, in pursuance to which patta was ordered in favour of the petitioner.

(3.) KEEPING in view the fact, that the respondents 2 to 17 herein, are the successors in interest of the persons, who had raised construction and were held to be the owner of the structures on the land were assessed to Property Tax.