D RAJAPPA Vs. SENIOR ACCOUNTS OFFICER CHENNAI METROPOLITAN WATER SUPPLY & SEWERAGE BOARD

JUDGEMENT

(1.) HEARD the learned counsel appearing for the petitioner and the learned counsel appearing for the respondent.

(2.) AT this stage of the hearing of the writ petition, the learned counsel appearing on behalf of the respondent had submitted that the petitioner had preferred an appeal against the assessment of property tax made in respect of the property in question said to be belonging to the petitioner. He had also submitted that the petitioner had paid the pre-revision tax, along with 50% of the differential amount said to be due from the petitioner. It had also been stated that the said appeal is pending on the file of the Taxation Appeals Tribunal.

(3.) IN view of the submissions made by the learned counsel appearing on behalf of the respondent, since, no further orders are necessary, the writ petition stands closed. No costs. Consequently, connected miscellaneous petition is closed.