NEW DELHI MUNICIPAL COUNCIL Vs. ROHIT JAIN

JUDGEMENT

(1.) RULE.

(2.) With the consent of learned counsel for the parties the matter is taken up for final disposal.

(3.) This batch of writ petitions has been filed by the petitioner impuging the orders of the appellate authority and raising a question of law as to whether the mere specification of the arrears of house tax in a house tax bill can given rise to a cause of action to the assessee to impugn the same before the appellate authority in so far as it relates to the arrears for which neither the assessment orders nor bills were impugned earlier.