Smt. Renu Agarwal And 2 Others vs Pradeep Kumar And 2 Others
2019 Latest Caselaw 2079 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 19
 

 
Case :- MATTERS UNDER ARTICLE 227 No. - 1489 of 2017
 

 
Petitioner :- Smt. Renu Agarwal And 2 Others
 
Respondent :- Pradeep Kumar And 2 Others
 
Counsel for Petitioner :- Rama Goel Bansal
 
Counsel for Respondent :- Shyam Lal,Ashutosh Yadav
 

 
Hon'ble Manoj Kumar Gupta,J.

The court below has placed reliance on an assessment which mentions that as per order of the Commissioner dated 23.3.2011, the building was assessed to commercial taxes since 1.2.2011. It is not clear from the said endorsement on the extract of assessment, as to whether it was an order increasing annual value of the building or subjecting the building to assessment for the first time.

Counsel for plaintiff-respondents is granted time to bring the said order on record.

Counsel for the petitioner shall also file affidavit bringing on record the affidavit Paper No.48-Ga, on which reliance has been placed by the trial court in paragraph 9 of the judgement.

List in the next cause list.

(Manoj Kumar Gupta, J.)

Order Date :- 29.3.2019

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