PRABH DAYAL Vs. MUNICIPAL COMMITTEE, SANGRUR

JUDGEMENT

(1.) Record reveals that earlier order dated 30.03.1987 (Annexure P/7) was set aside by this Court in Civil Writ Petition No. 8746 of 1987, on 17.12.1987 having observed that orders impugned are non-speaking orders and no criteria has been laid down for fixing the annual rental value. Matter was remanded to the authorities vide order dated 17.12.1987. Record further reveals that again Annexure P/2 was passed in terms of Annexure P/7, which was earlier set aside by this Court.

(2.) Mr. Amarjit Markan, learned counsel for the petitioner, has rightly stated that assessment is to be done as per the law laid down in AIR 1980, Supreme Court, 541, 1985(1) P.L.R., 757 and 1990(1) P.L.R., 1.

(3.) Orders impugned are hereby set aside. Matter stands remanded to the respondent to pass fresh order after hearing the petitioner strictly in accordance with law. Petitioner shall appear before the respondent on 17.10.2011. Disposed of accordingly.