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Judgment
7 paragraphs · 105 words
Sathish Ninan, J
1.
The petitioner confines his relief for a direction for consideration of Ext.P11 objections filed by him to Ext.P10 demand notice issued by the
respondent Municipality. Ext.P10 demand notice relates to tax arrears.
2.
Heard the learned counsel for the petitioner and also the learned Standing Counsel for the respondent-Municipality.
3.
Without expressing anything on the merits, the writ petition is disposed of directing the respondent to consider Ext.P11 filed in response to Ext.P10,
before initiating further proceedings pursuant to Ext.P10. Let orders be passed within a period of one month from the date of receipt of a copy of this
judgment.