K R PURI Vs. NEW DELHI MUNICIPAL COMMITTEE

JUDGEMENT

(1.) --

(2.) AS a short point is involved, we issue Rule DB and proceed to decide the petition. A notice to show cause was issued in this case. Certain objections were filed by the petitioner relating to the house tax claiming that the house tax should be calculated on the basis of the standard rent. Apparently, this was not accepted by the NDMC, which proceeded to fix the value on the basis of Section 9(4) of the Delhi Rent Control Act. AS held by the Supreme Court in Dr. Balbir Singh v. MCD AIR 1985 SC 339 the Committee should fix the standard rent in accordance with law. In case the data is not sufficient, it has to determine the standard rent on the basis of such data as collected by itself. In fact, the learned counsel for the petitioner has urged that data is sufficient. But, we refuse to make any comment about this question.