BAL BHARATI PUBLIC SCHOOL Vs. NDMC

JUDGEMENT

(1.) The hearing was conducted through video conferencing.

(2.) Petitioner seeks quashing of letters dated 24.10.2019, 05.02.2021 and 12.03.2021 whereby the respondent-Corporation has directed the petitioner to pay the differential amount of the property tax within seven days, failing which action in accordance with law would be taken.

(3.) Learned counsel for the petitioner submits that the petitioner has been regularly filing the property tax returns but was shocked to receive an assessment order dated 28.12.2018 followed by a show cause notice dated 14.01.2019. Said assessment order and show cause notice was challenged by way of a writ petition being W.P. (C) 716/2019.