ASHOK KUMAR Vs. MUNICIPAL COMMITTEE

JUDGEMENT

(1.) THIS judgment disposes of CWP No. 4247 of 1980 and 4246 of 1980.

(2.) THE petitioners have challenged the supplementary amended assessment for the year 1979-80 regarding House-tax and shops situate within the limits of, Municipal Committee, Rohtak, in these petitions under Articles 226/227 of the Constitution of India.

(3.) MUNICIPAL Committee, Rohtak, revised the assessment of the disputed property for the year 1979-80. The order of the Municipal Committee was upheld in appeal by the Administrator, Municipal Committee, Rohtak, vide order dated May 5, 1980. A reading of the writ petition reveals that the challenge is principally on the ground that the annual value of the property cannot be fixed higher than the standard rent. The Municipal Committee ought to have fixed the standard rent before fixing the annual value of the property.