- (1.) The assessments made on the properties involved in these cases are set aside if and only if any appeals were filed against such assessments or objections were raised to the draft or -provisional assessments and in such cases fresh assessments are directed to be made in accordance with the law laid down by this Court, save and except in those cases where the question in regard to the valuation of the land in relation to the subsequently constructed additional structures is involved, which question we have yet to decide in CMP. 12513/83 in Writ Petition No. 6945/82 and other connected matters fixed for hearing on 29.10.85. Where no appeals were preferred against the assessments and no objections were filed against draft or provisional assessments, the assessments will not be liable to be set aside and in cases, the writ petitions and appeals will, to that extent, stand dismissed.;