RADHIKA THEATRE Vs. STATE OF HARYANA

JUDGEMENT

(1.) By this common judgment we propose to dispose of Civil Writ Petition No. 11538 of 1992 tilled Radhika Theatre and Anr. v/s. State of Haryana and Ors. Civil Writ Petition No. 11537 of 1992 tilled Prem Enterprises and Anr. v/s. State of Haryana and Ors.. Since common questions have been raised which are subject matter of the controversy, therefore, both the petitions are being disposed of together.

(2.) The relevant facts in Civil Writ Petition No. 11538 of 1992 titled Radhika Theatre and Anr. v/s. State of Haryana and Ors. are that Radhika Theatre is being run at Rewari. The Administrator, Municipal Committee, Rewari served a notice dated 1.2.1988 upon the petitioner for increasing the annual rateable value of the said Theatre for the purpose of House Tax, The rateable value of the property in question was proposed to be increased from Rs. 20,000/ - to Rs. 60,000/ -. The petitioner filed objections but the same were rejected. The rateable value was fixed at Rs. 36,000/ -. An appeal was filed before the Deputy Commissioner, Mohindergarh at Rewari which was dismissed. The further revisions before the Secretary, Local Bodies Department, Haryana was heard by the Joint Secretary and failed. By virtue of the present petition it has been prayed that the annual rateable value so increased should be quashed.

(3.) In the reply filed by the Administrator, Municipal Committee, Rewari it was asserted that annual value had been fixed in the year 1979 -80. It has been enhanced in accordance with the provisions of Haryana Municipal Act, 1973. The annual value had been fixed according to the provisions and as per the law.