Calcutta High Court (Appellete Side)
The Kolkata Municipal Corporation vs M/S. Bhagirathi Tiles & Marble Centre on 15 May, 2018
1 Sl. May 15,
21. 2018 High Court at Calcutta Revisional Jurisdiction C.O. 1064 of 2018 The Kolkata Municipal Corporation Versus M/s. Bhagirathi Tiles & Marble Centre Mr. Alok Kumar Ghosh, Mr. Swapan Kumar Debnath, ...for the petitioner.
The present challenge is against an order whereby the Municipal Assessment Tribunal of the Kolkata Municipal Corporation reduced the annual valuation of a property without assigning any reason whatsoever. Such question is required to be decided upon hearing both sides.
Accordingly, the petitioner is directed to serve a copy of this revisional application on the opposite party, along with a notice indicating that this revisional application will appear for hearing as a "listed motion" in the monthly combined list of cases for the month of June 2018 and to file an affidavit of service to that effect at the next hearing.
( Sabyasachi Bhattacharyya, J. ) dns