- (1.)Leave granted.
(2.)Appellant filed Writ Petition No. 3791 of 2013 before the High Court of Judicature at Bombay. Prayer (i) reads as follows:
"(i) That this Hon'ble Court be pleased to issue an appropriate Writ / Order / Direction in the nature of Writ of Certiorari or any other appropriate Writ, Order or Direction quashing and setting aside the impugned Administrative Order bearing No. MA/UAV/127 dated 07th July, 2007 and the Entry No. 361 of Section 22 of the Ready Recknor purportedly prepared by the Respondent No. 1 pursuant to the said impugned Administrative Order baring No. MA/UAV/127 dated 07th July, 2007, to the extent of determining the rate of 20 Paise / sq.ft. for deriving the Annual Rateable Value of lands situated / included under the Hill Top Hill Slope zone within the limits of the Respondent No. 1, since the same is ultra vires the Article 14 and 13(2) of the Constitution of India and the Bombay Provincial Municipal Corporation Act, 1949, and the Rules framed there under."

(3.)High Court though took note of the challenge, declined to go into the constitutional validity of the order dated 07.07.2007 and disposed of the writ petition holding that all issues regarding the liability of the appellant to pay property tax including the rate at which the property tax is to be paid would be considered by the appellate authority in the appeal pending before it.