BANI CHAUDHURI Vs. CALCUTTA MUNICIPAL CORPORATION

JUDGEMENT

(1.) In this writ petition, the petitioner prays for cancellation of the two Notices dated 11.5.1990 as contained in Annexure-F and Annexure-G (Pages 37 and 38 of the writ petition) whereby and whereunder the respondents proposed to raise the valuation of the premises in question to Rs. 19, 605/- and Rs.23,760/- with effect from the 4th Quarter of 1978- 79 and the 4th Quarter of 1984-85 respectively.

(2.) The petitioner further prays for an order for stay of the orders passed on 16.10.1990 by the Assistant Assessor of the Koikata Municipal Corporation (Annexure-I at Page 41 of the writ petition) whereby and where under the valuation was fixed at Rs. 15,373/- with effect from the 4th Quarter of 1978-79 and Rs. 15.380/- with effect from the 4th Quarter of 1984-85 respectively.

(3.) The petitioner further prays for the issuance of a writ of Mandamus commanding upon the respondents not to implement the Judgments dated 29.8.1997(Page 55 of the writ petition) passed by the Municipal Assessment Tribunal of the Koikata Municipal Corporation in M.A. Appeal No. 177 of 1995 Dismissing the said Appeal on contest and holding that the annual valuation of Rs.15,373/- with effect from the 4th Quarter of 1978-79 was confirmed. The petitioner also prays for an Order commanding upon the respondents not to give effect to the other Order dated 29.8.1997 passed by the Municipal Assessment Tribunal of the Koikata Municipal Corporation in M. A. Appeal No.178 of 1995 (Page 58 of the writ petition) dismissing the appeal on contest and holding that the annual valuation would be fixed at Rs. 15,380/- with effect from the 4th Quarter of 1984-85.