MANJU JAIN Vs. NEW DELHI MUNICIPAL COUNCIL

JUDGEMENT

(1.) Cm APPL.24370/2021 (exemption)

(2.) Issue notice. Notice is accepted by learned counsel appearing for the respondent.

(3.) Petitioner seeks setting aside of order dated 23.03.2017 whereby an ex parte order under Section 72 of the NDMC Act has been passed enhancing the rateable value in respect of the property of the petitioner. Petitioner further impugns demand notice dated 06.07.2021.