PARESH R. KAMPANI Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) In this writ application the writ petitioner challenges an order of valuation made by the Hearing Officer in respect of premises No. 21, Chanditala Main Road, Calcutta which is Annexure-G to the writ application.

(2.) Mr. Das Adhikari has produced records relating to this case. From the records it appears that the Hearing Officer by passing an order of valuation has in fact passed the following order:-

(3.) In my view this is not at all a reasoned order. No reason has been given by the Hearing Officer as to why the reasonable rent could be fixed at Rs. 1,000/. The writ petitioner filed an objection which is Annexure-B to the writ petition at page 31. Several objections were raised in the same. From the order indicated above it does not appear that the Hearing Officer while coming to such conclusion has at all applied his mind. In that view of the matter I set aside the order of valuation which is Annexure-G to the writ petition and direct the Hearing Officer to decide the same afresh in accordance with law within four months from the date of communication of this order after giving hearing to the writ petitioner and other parties, if there be any, and after passing a reasoned order in accordance with law.