DAULAT RAM KHAN Vs. STATE OF HARYANA

JUDGEMENT

(1.) In the present petition, petitioner is seeking writ of certiorari quashing of order dtd. 14/3/2007, Annexure P-1 vide which auction has been fixed for 9/4/2007 in Municipal Auditorium, NIT, Faridabad.

(2.) A perusal of the order dtd. 14/3/2007, Annexure P-1 reveals that the tax on lands and buildings of the petitioner was assessed @ Rs.225989.00 per annum and notice of demand including arrears upto 2005-06 in the prescribed forms were served upon the assesses vide bill No. 56/2417 dtd. 12/7/2005 for an amount of Rs.1014217.00 in accordance with provisions of Sec. 128 of the Haryana Municipal Corporation Act, 1994.

(3.) In order to recover this amount, the Joint Commissioner, NIT Zone Faridabad exercising the power of Commissioner 401(2) of Haryana Municipal Act, 1994 ordered the attachment of plot No. Khan Daulat Dharamshala NH-2( Area/Sector) and building constructed thereon and gave further direction to put the property on public auction on 9/4/2007 at 11:00 am in the Municipal Auditorium, NIT, Faridabad for recovery of the tax.