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Judgment
This matter is mentioned by the opposite party in person, upon leave being granted by this Court to move the matter in person.
The grievance of the opposite party is that he is a retired person of advanced years and has been undoubtedly suffering due to pendency of this
revisional application. By way of this revisional application, an order of the Municipal Assessment Tribunal of the Kolkata Municipal Corporation has
been challenged, whereby the valuation of the residential premises of the opposite party has been reduced by the tribunal. The opposite party
alleges that citing pendency of this application under Article 227 of the Constitution of India, the petitioner/Corporation is refusing to accept the tax
tendered by the opposite party, thereby putting the opposite party to the jeopardy of being labelled as a defaulter.
Under such circumstances, more so, considering the age of the opposite party, the opposite party is directed to serve a notice on the petitioner and/or
the learned advocate appearing for the petitioner intimating that the matter will appear under the heading “Specially Fixed Matters†in the daily
supplementary list on April 04, 2018.
In the event the petitioner is not represented on such date, the matter may be considered and adjudicated upon ex parte.
The opposite party will file affidavit of service of the notice, as indicated above, on the next date.
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