Ramjas School And Anr vs North Delhi Municipal Corporation And Anr

Sanjeev Sachdeva, J

The hearing was conducted through video conferencing.

Petitioner seeks quashing of notices dated 04.09.2020, 17.12.2020 under Section 123D of the Delhi Municipal Corporation Act, 1957 as well as

demand notices dated 22.10.2020 & 06.11.2020 under Section 154(1) of the Delhi Municipal Corporation Act, 1957. Petitioner also seeks quashing of

assessment orders, if any passed by the respondent and seeks a refund of an amount of Rs.1,21,55,000/-recovered by the respondent by attaching the

bank account of the petitioner.

Learned counsel appearing for the respondent submits that an ex-parte assessment order with regard to the subject property has already been

passed.

Learned counsel for the petitioner submits that order has not been served on the petitioner and there was no ground of passing the ex-parte

assessment order.

Learned counsel for the petitioner further submits that the respondent has imposed interest and penalty on the petitioner on the alleged demand even

though a moratorium was given to other property holders from payment of interest/penalty.

This is disputed by learned counsel for the respondent.

Be that as it may, learned counsel for the respondent submits that since the allegation is that an ex parte assessment order was passed, respondent

is willing to give a fresh hearing to the petitioner subject to petitioner cooperating with the respondent by filing the requisite documents and permitting

an inspection of the property.

Learned counsel for the petitioner submits that revised returns have already been filed. He submits that assessment is sought to be carried out for

the period which is barred by limitation. He further submits that for the said period some of the documents may not be available.

Without prejudice to the objection of limitation, learned counsel for the petitioner submits that petitioner is willing to cooperate with the respondent

and furnish all the documents that are in the power and possession of the petitioner and would also permit an inspection of the property, if so required

by the officers of the respondent prior to passing the fresh assessment order.

Let a copy of the ex parte assessment order be furnished to learned counsel for the petitioner.

Petitioner shall file the requisite documents within a period of two weeks and petitioner shall also permit inspection of the subject property if so

required by the officers of the respondent.

Respondent shall thereafter pass a fresh assessment order in accordance with law after giving an opportunity of personal hearing to the petitioner.

Respondent shall complete the assessment proceedings within a period of two weeks of petitioner furnishing the requisite documents to the

respondent.

Enforcement of any further demand against the petitioner would be subject to the fresh assessment order to be passed by the respondent.

In case it is held by the assessing officer that excess amount has been recovered from the petitioner then the excess amount shall be refunded to

the petitioner forthwith alongwith interest at the rate of 9% per annum payable from the date of the alleged illegal recovery.

Petition is disposed of in the above terms.

Copy of the Order be uploaded on the High Court website and be also forwarded to learned counsels through email.