RITA BHUTANI Vs. NDMC

JUDGEMENT

(1.) THE petitioner is aggrieved by the property tax bill dated 23.11.2011 raised by the respondent/NDMC in respect of the property bearing Shop No.39-A, Ground Floor, Khan Market, New Delhi, for the assessment year 2011-12.

(2.) LEARNED counsel for the petitioner states that the petitioner has been paying the property tax in respect of the subject property regularly and she had deposited a sum of RS.11,64,612/- with the respondent/NDMC towards property tax for the assessment year 2010-11. However, the respondent/NDMC had suddenly issued the impugned bill demanding a sum of RS.22,49,592/- from the petitioner towards property tax for the assessment year 2011-12 in respect of the subject property, which is highly exaggerated and unjustified. It is further stated that the petitioner is liable to pay property tax to the tune of RS.15,25,763/- only and the said amount has been deposited with NDMC during the pendency of the present petition.

(3.) COUNSEL for the petitioner refutes the contention of the counsel for the respondent/NDMC that the rateable value in respect of the subject premises is pending finalization w.e.f. 01.04.2000 pursuant to issuance of notices under Section 72 of the NDMC Act.