NAKUL KAPUR Vs. NDMC

JUDGEMENT

(1.) The writ petition impugns the order dated 9th July, 2009 of the Assessing Authority of the respondent NDMC revising the rateable value of Property No.B-36, Malcha Marg, New Delhi from the then existing value of '77,100/- to '8,00,000/- with effect from 1st April, 2004 and to '72,90,000/- with effect from 6th November, 2008 and the order dated 15th May, 2010 of the Additional District Judge dismissing the appeal of the petitioner against the order of the Assessing Authority.

(2.) Notice of the writ petition was issued and counter affidavit filed by the respondent NDMC. After some hearing on 3rd December, 2010, further particulars/documents were sought from both the parties and were filed. The counsels for the parties have been heard.

(3.) The factual matrix emerging from the documents filed and the pleading is as under:-