RAZIA SULTANA Vs. INDORE MUNICIPAL CORPORATION

JUDGEMENT

(1.) THE revision is directed against the judgment and order dated 22.10.91 of the Xth Add\. District Judge, Indore passed in Appeal No. 77/91 whereby the applicant's application for condonation of delay has been rejected and the appeal has been dismissed in consequence thereof as barred by time.

(2.) THE brief history of the case is that Municipal Corporation issued notice to applicant for assessment of the tax of the house occupied by her and thereafter an order was passed on 26.5.90 by fixing a tax as Rs. 540/ - per year. The appeal against the said order was filed and an application was filed with the assertions that the appellant (applicant here) had no notice of the judgment and the order of assessment.

(3.) THIS revision is directed against the said order.