THE FEDERATION OF HOTELS & RES. Vs. MCD

JUDGEMENT

(1.) CM APPL. NO. 4149/2013

(2.) THIS application has been moved under Section 151 CPC by the South Delhi Municipal Corporation praying that interim stay granted to the petitioner by this Court on 10.09.2004, and made absolute on 05.05.2009, be vacated; and the petitioner be directed to pay tax on the basis of the 'Unit Area Method' of computation of property tax with interest at the rate of 18% per annum on the quantum of tax which has remained unpaid by virtue of the said interim orders.

(3.) WHEN this petition was moved in the year 2004, the members of the petitioner Federation were being charged as per the 'Rateable Value' under the pre -amended D.M.C. Act. At that time, the petitioner prayed for the following reliefs before this Court;