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Judgment
H.T. Narendra Prasad, J
In this writ petition, the petitioner has called in question the notice dated 01.02.2019 and notice dated 22.02.2019 issued by respondent No.2 vide Annexures-G & H respectively, whereby the petitioner has been directed to pay the arrears of property tax.
The petitioner is the co-owner of the property bearing Nos.532 to 534, which is a shopping complex named ‘Dudi Market’, situated at Avenue Road, Bangalore. Since the petitioner has not paid the property tax, the impugned notices have been issued to the petitioner by the respondent No.2.
The learned counsel for the petitioner submits that the Government has passed an order dated 22.02.2024 giving benefits to tax-payers under ‘One-time Settlement’ scheme. He further submits that the petitioner may be permitted to submit a fresh representation to the respondents-Corporation and his case may be considered in terms of the Government Order dated 22.02.2024.
The learned counsel for the respondents-Corporation has contended that if the petitioner submits a fresh representation, his case will be considered in accordance with law, in terms of the Government Order dated 22.02.2024 under OTS scheme.
In view of the above, the writ petition is disposed of.
The petitioner is directed to submit a fresh representation to the respondent No.2 along with all necessary documents before the closure of office hours of 16.07.2024.
Respondent No.2 is directed to consider the representation of the petitioner on or before 25.07.2024, in accordance with law.
The learned counsel for respondent No.2 is directed to communicate this order to the respondent No.2.