PALAMAU ZILA VYAWASAI SANGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) HEARD the parties and with their consent this writ petition is being disposed of at this stage itself.

(2.) THE grievance of the members of the writ petitioner is that though they have filed review petitions before the Committee constituted under Section 117 of the Bihar Municipal Act for reviewing the enhancement of the Municipal/Holding Tax but without giving opportunity of hearing to them, some of the review petitions were rejected by order dated 26.2.2003 as contained in Annexure -C to the counter affidavit during the pendency of the writ petition without assigning any reason whatsoever.

(3.) IN this view of the matter. without going into the merits of the claim of the either of the parties, the impugned order dated 26.2.2003 as contained in Annexure -C to the counter affidavit is hereby set aside. The matter is remitted back to the Committee constituted under Section 117 of the Bihar Municipal Act to consider the grievance of the petitioners raised in the review petitions and to pass a fresh reasoned order after hearing the concerned parties within a period of three months from the date of receipt/production of a copy of this order.