KANWAR JIT SINGH ARORA Vs. GURDEEP SINGH ARORA

JUDGEMENT

(1.) With the consent of the parties writ petition is taken up for disposal.

(2.) Learned counsel for the petitioner submits that the sanctioned plan was for additions/alterations. Learned counsel is aggrieved by the following finding by the learned Additional District Judge:

(3.) Learned counsel for the petitioner submits that since the plan approved was for additions/alterations, it cannot be treated as a case of rebuilding or new construction. Learned counsel for the respondent refutes these submissions by saying that even as per the property tax return filed by the petitioner, the property had been rebuilt in the year 1989-90. It is also the respondent's case in the impugned order determining the rateable value that there was demolition of the building and it was- a case of reconstruction. The case has been remanded to the Assessing Authorities for fresh assessment by the Additional District Judge in the light of the observations given in the order dated 6.5.1999.