SITA RAM Vs. MUNICIPAL CORPORATION INDORE

JUDGEMENT

(1.) The prayer made in the application is allowed. The present petition is treated to be a petition filed under section 392 of the Municipal Corporation Act, 1956.

(2.) I.A. No. 10677/2008 is disposed of accordingly.

(3.) The skeletal facts arising out of the controversy indicated that the petitioner had filed an application before the competent authority of the Indore Municipal Corporation to the effect that earlier there used to be a tenant over some portion of the premises in question and as a landlord, he was receiving rent form the said tenant. Later on the aforesaid tenant had vacated the premises, therefore the owner requested the corporation to reassess the valuation for the purposes of property tax by reducing the same. The aforesaid request made by the house owner was considered by the corporation and vide order dated March 17, 2002 rather than reducing the aforesaid valuation, the valuation was ordered to be enhanced. The house owner felt aggrieved against the aforesaid order and filled an appeal before the Appellate Authority. The appeal filed by the house owner has been dismissed by the Appellate Authority vide order dated March 5, 2004.