P.V. SHASHIDHAR Vs. ALLAHABAD BANK AND ORS.

JUDGEMENT

(1.) This writ application is filed assailing the annual valuation of residential premises of the petitioner, which was not assessed by the respondent Asansol Municipal Corporation for a long time.

(2.) The petitioner filed an application under Article 226 of the Constitution of India in the matter of Trilochon Mukherjee v. Asansol Municipal Corporation and Anr. The above writ application was dispose of by a judgment dated April 19, 1994 giving liberty to the petitioner to apply before the respondent Corporation in prescribed form for assessment of annual valuation of the premises under reference and the respondent Corporation was directed to pass an order assessing the valuation of the premises under reference after inspection of the premises in question as also after giving opportunity of hearing to the petitioner within the time limit prescribed therein.

(3.) Thereafter, the petitioner received a communication issued by the respondent No. 2 under his Memo No. 311-G dated May 18, 1994 assessing the annual valuation of the premises under reference as also calculating the quarterly tax at the rate of Rs. 600.02 with effect from July 1, 1994. On receipt 01 the above order of assessment from the respondent No.2, the petitioner submitted a representation to the Municipal Corporation dated June 3, 1994 asking the respondent Corporation to enlighten him with regard to the provisions for review as also to supply a prescribed form for such review. The above representation was followed by number of representations. Since, the writ petitioner received no reply to his aforesaid representations this writ application is filed.