FATEH CHAND WOOLLEN MILLS Vs. STATE OF PUNJAB

JUDGEMENT

(1.) In this writ petition the sole grievance of the petitioner is with regard to the assessment of house-tax. A preliminary objection is pressed on behalf of the respondents that a statutory appeal under the provisions of the Punjab Municipal Corporation Act, 1976 lies against the assessment of tax. This stand is admitted on behalf of the petitioner. We see not the least reason for entertaining the writ petition directly and relegate the 'petitioner first to his ordinary remedy by way of appeal. The writ petition is dismissed in limine.