CANTONMENT BOARD Vs. DAULATRAM DIWAN CHARITABLE TRUST

JUDGEMENT

(1.) Both these matters have arisen from common judgment passed in Tax Appeal No.04 of 2009 and 05 of 2009, and, therefore, are being heard and decided by this common judgment.

(2.) Heard Mohd. Isa Khan, learned counsel for the petitioners and Sri A.K.Goyal, learned counsel for the respondent.

(3.) The writ petition is directed against judgment and order dated 26.5.2011 passed by Additional District Judge, Court No.18, Meerut in Tax Appeal No.4 of 2009 and 5 of 2009, whereby it has allowed aforesaid appeal and fixed Rs.5,20,000/-, 6,50,000/- and Rs.8,12,500/- as Annual Rental Value for triennial year 2002-2005, 2005-2008 and 2008-2011 respectively and directed Cantonment Board, Meerut to return amount deposited by respondents-appellants after adjusting the same in respect of Bungalow No.220, West End Road, Meerut Cantt., Meerut.