AHMEDABAD MUNICIPAL CORP Vs. BHAVANS INDUSTRIES

JUDGEMENT

(1.) ADMIT. Mr.Mehta waives notice of admission.

(2.) WITH the consent of the learned advocates appearing for both the sides, the appeals are finally heard.

(3.) FIRST Appeal No.2231/07 arises from the judgement and order dated 28.11.2002 passed by the Small Cause Court in MVA No.2711/99, whereby GRV is fixed at Rs.4688/- for the assessment year 1999-2000.