LAWS(CAL)-2024-3-70

KOLKATA MUNICIPAL CORPORATION Vs. KUSUM NAHATA

Decided On March 19, 2024
KOLKATA MUNICIPAL CORPORATION Appellant
V/S
Kusum Nahata Respondents

JUDGEMENT

(1.) Aforesaid four applications have been preferred against fixation of annual valuation in respect of different flats at premises no. 36 B, Panditya Road in word no. 85, Kolkata -29 for the period w.e.f. 4th Quarter 2014-2015. Due to commonality of issues involved in all the four applications they are heard together and are governed by this common order.

(2.) For better understanding a short description about the cases are given below:- <FRM>JUDGEMENT_70_LAWS(CAL)3_2024_1.html</FRM>

(3.) Mr. Ghosh learned counsel appearing on behalf of the petitioner submits that notices were issued upon the respective opposite parties /owners of respective flats for hearing of the proposed annual valuation and the respective opposite parties raised objection and by an order dtd. 11/7/2015, the hearing officer-VI of the KMC (Kolkata Municipal Corporation) considering the objection, fixed the annual valuation of the respective flats mentioned in column no. 5 as shown in the table for the period w.e.f. fourth quarter 2014-2015.