KISHORE KUMAR BHARGAVA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) It is an old case of the year 2002. It appears that the lawyers have decided to abstain from the work on the basis of illegal demand of the Bar Association asking lawyers to abstain from work on working Saturdays.

(2.) The present writ petition has been filed by the petitioners stating that they had taken the premises on rent from the owners of the property Karim Manzil, M.I. Road, Jaipur @ Rs.2,300.00 per month on 1/7/1988. A lease deed was executed for 20 years and the same continues.

(3.) The Assistant Director, Department of Land and Building Tax issued a notice to the petitioners for assessment of land & building tax under the Rajasthan Lands & Buildings Tax Act, 1964 (for short 'the Act of 1964'). The petitioners were asked to appear personally, however, they refused to appear and sent an application for adjourning of the case. Considering the end of the financial year, the respondents proceeded to pass the order of demand of tax of Rs.2,01,280.00.