ALLAHABAD TRANSPORT CO Vs. NAGAR NIGAM ALLAHABAD

JUDGEMENT

(1.) WE have heard Mr. S. D. Singh, learned Counsel in support of the petition. No body is present for the Nagar Nigam Allahabad though the name of their Counsel has been shown on the board.

(2.) THE petitioner is a transport company having its premises in the Transport Nagar Area of Allahabad. THE grievance in this petition is that the Municipal Authority has revised the assessment of the concerned property of the petitioner. THE petitioner has filed an objection on receiving a notice but whatever decision was taken on it has not been made available to the petitioner.

(3.) IN our view the submission raised by the petitioner is well taken. The petitioner ought to know whatever decision has been taken on its objection as without which how it can file an appeal.