BRIHANMUMBAI MAHANAGAR PALIKA Vs. AKRUTI NIRMAN PVT LTD

JUDGEMENT

(1.) Leave granted.

(2.) Challenge in this appeal is to the order passed by a learned Single Judge of the Bombay High Court allowing the appeal filed by the respondents. The appeal was filed by the respondents challenging the order passed by learned Additional Chief Judge of Small Causes Court dated 31.3.2000 in Municipal Appeal No. 19 of 2000 under Section 217 of the Mumbai Municipal Corporation Act, 1888 (in short the Act). In the appeal, the order of assessment passed by the present appellants was under challenge. The order of the respondents related to refusal to entertain the complaint of the respondents and confirmation of rateable value.

(3.) Though many points were urged in Supplort of the appeal, the main plank of the argument of learned counsel for the appellants was that the High Court has not applied its mind to various points urged and after noting the submissions came to abrupt conclusions. In other words it is submitted the judgment is practically non-reasoned.