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Judgment
SACHIN DATTA, J. (ORAL)
The present petition has been filed by the petitioners alleging wilful disobedience/non-compliance with the directions contained in the order dated 05.02.2024 passed in W.P.(C) 632/2024.
It transpires from the counter-affidavit filed on behalf of the respondents that on 27.05.2025, an Assessment Order has been passed qua the property in question. The same has been passed on the basis of bifurcation of the Revised Value (RV) of the concerned property.
It appears that the petitioners’ primary request, as recorded in the aforesaid order dated 05.02.2024, as regards working out of bifurcated RV has been acceded to.
Learned senior counsel for the petitioners strenuously contends that there are other aspects of the matter which have not been considered in the Assessment Order dated 27.05.2025.
After some hearing, it is agreed that the petitioners would avail the prescribed appellate remedies against the aforesaid Assessment Order dated 27.05.2025 (Annexure R1 to the counter-affidavit filed on behalf of the respondents).
Let an appeal be filed before the appellate authority within a period of 4 weeks from today.
Let the appellate authority bestow its urgent consideration to all the aspects of the matter and pass an order after granting an adequate opportunity of hearing to the petitioners. The appellate authority shall also consider whether the petitioners are entitled to any rebate w.e.f. 2020.
During the pendency of the appellate proceedings, no coercive steps shall be taken against the petitioners.
The present petition stands disposed of in the above terms. Pending application also stands disposed of.