KOLKATA MUNICIPAL CORPORATION Vs. ANURAG JALAN

JUDGEMENT

(1.) Being aggrieved by and dissatisfied with judgment and order dated February 13th , 2018 allowing the appeal in part passed by the Learned 2nd Bench, Municipal Assessment Tribunal, The Kolkata Municipal Corporation (KMC) in Municipal Assessment Appeal being M.A.A. No. 1823 of 2012 (Mr. Anurag Jalan -Vs. The Kolkata Municipal Corporation), present petitioner has preferred this revisional application under Article 227 of the constitution of India.

(2.) The facts of the case, material for the present, is that a new high rise building of XII storied was constructed at the premises No. 9A , Jatindra Mohan Avenue, in ward no. 18, Kolkata-700006, consisting of several flats, after obtaining a sanctioned building plan. Construction of said building was completed within 1st quarter of 2008-09.

(3.) Opposite party purchased a flat measuring a covered area of 861 square feet and can parking area 134 square feet being flat No. 2D on the 2nd Floor of the building at the said premises No. 9A, Jatindra Mohan Avenue, in ward no. 18, Kolkata-700006. Post purchase, the opposite party applied to the K.M.C./petitioner to mutate their names against the said purchased flat and K.M.C. authorities accordingly mutated their names and gave Assessee number.