Bombay High Court
Mapletree Property Pvt.Ltd vs Municipal Corporation Of Gr.Bombay And ... on 14 November, 2019
Author: N.J.Jamadar
Bench: S.J. Kathawalla, N.J.Jamadar
7 wp 2512 of 2015.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION NO.2512 OF 2015
Mapletree Property Pvt. Ltd. ... Petitioner
versus
Municipal Corporation of Greater Bombay
and Anr. ... Respondents
Ms. Priti S. Shah, for Petitioner.
CORAM: S.J. KATHAWALLA &
N.J.JAMADAR, JJ.
DATE: 14th NOVEMBER , 2019 P.C.:
1. In Writ Petition No.2592 of 2013 and connected matters challenging the constitutional validity of the amendments made in the Mumbai Municipal Corporation Act, 1881 regarding levying of property tax and rules therein, this Court (Coram : A.S.Oka & Riyaz I Chagla, JJ.) by its judgment dated 24 th April, 2019 has interalia decided the issue pertaining to the rules for fxation of capital value of lands and buildings. Since the issue in the above Writ Petition also pertains to fxation of capital value of land/building, the learned Advocate appearing for the Petitioner seeks to withdraw the same. The Writ Petition is therefore, disposed of as withdrawn.
( N.J.JAMADAR, J. ) ( S.J.KATHAWALLA, J. ) SSP 1/1 ::: Uploaded on - 16/11/2019 ::: Downloaded on - 16/11/2019 20:51:10 :::