MCD Vs. SHANTI PARSHAD JAIN (HUF) AND ORS.

JUDGEMENT

(1.) ISSUE rule. With consent of counsel for the parties, the petition was taken up for final disposal.

(2.) THE Petitioner/MCD purports to be aggrieved by an order of the Additional District Judge, in an appeal preferred by the Respondent assessed under Sections 169 and 170 of the Delhi Municipal Corporation Act (hereafter referred to as the 'Act').

(3.) THE Respondent is owner of 6, Racquet Road, Civil Lines, Delhi. The property contained an old construction; building activity by way of re -construction was commenced in the year 1989. It appears that the construction was completed in 1993. The question of reassessing the rateable value arose. The Respondent was earlier aggrieved by the assessment and had approached this Court in respect of an order dated 17.9.98, by the Additional District Judge fixing interim rateable value of Rs. 1,50,000/ - subject to adjustment. The petition was disposed off by an order dated 24.11.2000 directing the Appellate Court to decide the appeal in accordance with law.