VIJAY KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This civil writ petition filed under Article 226/227 of the Constitution of India prays for issuance of a writ in the nature of certiorari quashing Order dated 12.1.2001 (Annexure P-3) passed by the Joint Commissioner, Municipal Corporation, Jalandhar, and Order dated 11.8.2005 (Annexure P-6) passed by the Commissioner, Jalandhar Division, Jalandhar.

(2.) LEARNED counsel for the petitioner contends that the orders are ex-facie illegal, in so much as, Order Annexure P-3 has assessed the rateable value of the property of the petitioner even beyond the value proposed in the show cause notice.

(3.) ON the third count, learned counsel has argued that Orders, Annexure P-3 and P-6, are both non-speaking orders as the relevant issues raised or judgments referred to on behalf of the petitioner, have not been considered.