- (1.) Leave granted.
(2.) This appeal is directed against the judgment of the Bombay High Court dated 25.9.2006 passed in Writ Petition No.1989 of 2006.
(3.) Brief facts giving rise to the present appeal are recapitulated as under: The appellant is one of the 600 lessees of the Mumbai Port Trust, who after a lapse of 23 years has challenged the rateable value fixed by the Mumbai Municipal Corporation in the year 1982.;