Gtl Infrastructure Ltd. v. Pimpri Chinchwad Municipal Corpn.

1. Not on board. Taken on board.

2. The challenge in this Petition is to the demand of the property taxes by the Pimpri Chinchwad Municipal Corporation under the provisions of the Maharashtra Municipal Corporation Act, 1949. Annexures to the Petition show that the regular bills have been served upon the Petitioner. The Petitioner has a statutory remedy available under Section 406 of the Maharashtra Municipal Corporation Act, 1949. Hence, we decline to grant any ad-interim relief. This Petition shall be listed on the scheduled date which is 7 April 2015.