MANJIT SINGH Vs. MUNICIPAL CORPORATION

JUDGEMENT

(1.) THE petitioner and respondent No. 2 Gurmeet Singh are the joint owners of shop No. 3-C/3 situated at Anardana Chowk (Meat Market) Patiala, which they purchased vide registered sale deed dated 25.11.1993 Annexure P-1 for a sum of Rs. 1,83,000/-.

(2.) THE grievance of the petitioner is that the respondent No. 1 Municipal Corporation, Patiala, vide order dated 26.3.1998 without any adequate reasons, affording any opportunity or serving any notice on him amended the assessment of house tax and raised the rental value from Rs. 425/- per month to Rs. 5000/- per month. The adjoining shop it is stated has been assessed to the rental value of Rs. 450/- per month and remains the same. This action it is alleged is arbitrary and without any criteria. Therefore, the present petition.

(3.) WE have heard the learned counsel for the respective parties and with their assistance gone through the records of the case.