PAWAN KUMAR Vs. ADDITIONAL DEPUTY COMMISSIONER

JUDGEMENT

(1.) THIS Judgment will dispose off Civil Writ Petition Nos. 7614, 3586, 7615, 7617, 7624 and 7636 all of 1988. The facts being common in all have been taken from Civil Writ Petition No. 7614 of 1988.

(2.) THE property of the petitioner bearing No. XI 397/430 situated on the G. T. Road, was earlier being assessed to house tax and tax of Rs. 175.00 p. a. was being paid. The property was reassessed in the year 1985 and it is the case of the petitioner that at the time of preparation of the final assessment no notice was served upon him and it was only when he received a Tax Bill on 24th February, 1986 demanding house tax to the tune of Rs. 3281. 25 when he came to know that some assessment had been made. The petitioner, thereafter, applied for a copy of the assessment order but the same was not supplied to him. He nevertheless filed an appeal Under Section 99 of the Haryana Municipal Act and sought to challenge the assessment on various grounds. The matter was, thereafter, taken up by the Appellate Authority-respondent No. 1 the Additional Deputy Commissioner who vide his order dated 18th Jan, 1988 (Annexure P-4 to the writ petition) dismissed the appeal and maintained the assessment demand. Aggrieved thereby, the petitioner has challenged the various orders leading to the assessment and dismissal of the appeal.

(3.) SH . O. P. Goyal, the learned Senior counsel appearing on behalf of the respondents has sought an adjournment in the matter for the purpose of enabling him to file a reply. In am of the opinion that as. the orders are quasi judicial nature, no reply would be necessary and I accordingly, proceed to decide the cases.