GYANDI DEVI Vs. KOLKATA MUNICIPAL CORPORATION

JUDGEMENT

(1.) IN this writ petition, prayer inter alia is for issuance of a Writ of Mandamus commanding upon the Authorities of the Corporation not to give effect to the annual valuation for the first quarter 1988-89 and also the first quarter 1982-83. Mr. Banerjee, learned counsel appearing for the Kolkata Municipal Corporation could not justify these valuations but very fairly stated and submitted that he will have no objection to the disposal of the Writ Petition if the hearing Officer is directed to rehear/take a fresh decision in the matter. Accordingly, and for the foregoing reason alone, the impugned valuation and the consequential Notices are quashed and the matter is remanded to the Hearing Officer to take a fresh decision after giving an opportunity of hearing to the petitioner and pass a reasoned order in accordance with law within a period of four weeks from the date of receipt of a copy of this order.

(2.) AFTER the aforementioned order was passed, Mr. D. Saha Roy, learned counsel appearing for the petitioner stated that the petitioner is a senior citizen being well over 92 years of age and therefore, she may be given leave to be represented by her authorised representative or counsel. Leave granted to the petitioner.

(3.) WITH the aforesaid observations and directions this Writ Petition is disposed of.