GIAN CHAND Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PETITIONER's property bearing No. 2011 in Ward No. 7, Railway Road, Nawanshahar was assessed to annual letting value of Rs. l,000/- upto 1980-81. The Executive Officer vide his order, Annexure P-1, increased the annual letting: value from Rs. 1,000/- to Rs. 2,000/ -. The admitted ease of the parties is that no additions and alterations were made to the property for the last several years.

(2.) THE petitioner, aggrieved against the order of the Municipal Committee, Annexure P-1, filed an appeal under Section 84 of |the Punjab Municipal Act before the Appellate Authority contending therein that no additions, alterations and improvements in the property were made; that the property was governed by the East Punjab Urban Rent Restriction Act (hereinafter referred to as the Rent Act); and, the annual letting value could not be increased arbitrarily as had been done by the Executive Officer of the Municipal Committee. The Appellate Authority rejected the appeal by orders Annexure P-3 dated February 10, 1982 holding that the property in dispute was not governed by Section 4 of the Rent Act.

(3.) AGGRIEVED. against the action taken by the respondents enhancing the annual letting value from Rs. 1,000/- to Rs. 2,000/-, the present writ petition has been filed by the petitioner.