MANOSHI MOHALANOBISH Vs. K M C

JUDGEMENT

(1.) THIS application has been filed in connection with the appeal preferred from the judgment and order dated 18th May, 2007 passed by the learned Single judge in W. P. No. 17843 (W) of 2003 whereby and whereunder the said learned single Judge was pleased to dismiss the writ petition filed by the appellant herein.

(2.) THE appellant/writ petitioner herein is the owner of a flat in Neelachal abasan Co-operative Society Ltd. within Kolkata Municipal Corporation area. The said appellant/writ petitioner is aggrieved by the hearing notices issued by the Kolkata Municipal Corporation authorities on the ground that the said hearing notices are not only vague and ambiguous but also the same do not disclose any reason for assessing the annual valuation for different period in respect of the flat in question.

(3.) FROM the records we find that three hearing notices were issued stimultaneously by the Kolkata Municipal Corporation authorities to the appellant herein for the said assessment of the annual valuation of the flat in question. The proposed annual valuation mentioned in the aforesaid hearing notices for the period in question and also the grounds mentioned therein are summarised hereunder: <FRM>JUDGEMENT_924_CALHN1_2008Html1.htm</FRM>