KUNAPAREDDI LEELA ANAND Vs. ONGOLE MUNICIPALITY

JUDGEMENT

(1.) Aggrieved by the order passed in A.S.No.68 of 1991 dated 24.4.1995 confirming the judgment of the Additional District Judge, Ongole in O.S.No.180 of 1987 dated 07.10.1991 the present appeal is filed by the appellant who is the owner of the house.

(2.) The facts of the case in brief are that the Ongole Municipality enhanced the house tax to the house of the appellant bearing assessment No.17801 for the period from 1986 to 1990 from Rs.1,251-80ps to Rs.5,784-80 per half year. Aggrieved by the same, he approached both the trial court and the appellate court and the same were ended in dismissal. Hence, the present appeal is filed.

(3.) It is stated by the plaintiff in the plaint that the defendant-Municipality without following the provisions of the Andhra Pradesh Municipalities Act or the norms laid down under the Andhra Pradesh Buildings (Lease, Rent & Valuation) Control Act assessed the tax.