RAVINDER SETIA Vs. MUNICIPAL COMMITTEE

JUDGEMENT

(1.) This writ petition is filed to quash the order, Annexure P-2/T passed by the 1st respondent imposing Rs. 324/- and Rs. 101/- as house tax and water tax respectively for the period 1979-80 and the order dared 6.2.1981 passed by the Deputy Commissioner Ferozepur dismissing the appeal of the petitioners vide Annexure P-1.

(2.) A according to the petitioners, they are the joint owners of a residential house bearing No. 1774 situated within the municipal limits of Municipal Committee, Abohar. According to them, the said house as self-occupied for residential purposes. The Municipal Committee, Abohar, after inviting objections to the proposed assessment of annual value of the petitioner's house and considering the same, imposed house-tax and water tax vide Annexure P-2/T on the said property of the petitioners.

(3.) The petitioners in this writ petition have challenged the assessment of the house-tax and water tax for the year 1979-80.