The Kolkata Municipal ... vs Sri Prasun Banerjee
2022 Latest Caselaw 2805 Cal

12.05.2022 (D/L-27) Ct.-18 (Susanta)

C.O. 3976 of 2018

The Kolkata Municipal Corporation

-Vs-

Sri Prasun Banerjee

Mr. Alak Kumar Ghosh, Mr. Swapan Kumar Debnath, .... For the Petitioner.

The Municipal Assessment Tribunal, Kolkata

Municipal Corporation by a common order disposed

of three Municipal Assessment Appeal being Appeal

No. M.A.A No. 2362 of 2013, M.A.A No. 2361 of 2013

and M.A.A No. 2363 of 2013.

Two revisional applications being C.O. 95 of

2019 and C.O. 96 of 2019 arising out of M.A.A No.

2362 of 2013 and M.A.A No. 2363 of 2013

respectively have already been disposed of by the Co-

ordinate Bench vide judgment and order dated

February 25, 2022.

The present revisional application is arising out

of MAA No.2361 of 2013.

In view of the aforesaid judgments and orders,

the order impugned so far as it relates to M.A.A No.

2361 of 2013 is set aside and C.O. 3976 of 2018 is

allowed with the similar terms, conditions and

directions of the judgments and orders passed in C.O.

95 of 2019 and C.O. 96 of 2019.

There shall be no order as to costs.

Urgent photostat certified copy of this order, if

applied for, be supplied to the parties subject to

compliance with all requisite formalities.

(Biswajit Basu, J.)