J.J.MUNIR,J. - (1.) This petition under Article 227 of the Constitution has been filed by the petitioner, Aligarh Muslim University, Aligarh seeking the following material reliefs: "(i) To issue a suitable order or direction in the nature of mandamus commanding the Judge, Small Causes Court, Aligarh/ Appellate Authority under the U.P. Municipal Corporation Act, 1959 to decide the interim application filed by the Petitioner in the pending Appeals, within a specified period of time as may be determined by this Hon'ble Court, without insisting on the condition of pre-deposit at this stage; (ii) To issue a suitable order or direction in the nature of mandamus commanding the Respondent-Authorities not to adopt any coercive method pursuant to the demand for property tax, last agitated vide demand notices dated 05.03.2020, during the pendency of the interim application filed by the Petitioner in the pending appeals before the Judge, Small Causes Court, Aligarh/ Appellate Authority under the U.P. Municipal Corporation Act, 1959;"
(2.) Heard Sri Navin Sinha, learned Senior Advocate assisted by Sri Rohan Gupta, learned Counsel for the petitioner, Sri Manish Goyal, learned Senior Advocate assisted by Sri D.S. Chauhan, learned Standing Counsel appearing on behalf of the Nagar Nigam and Sri Ajeet Kumar Singh, learned Additional Advocate General assisted by Sri Sudhanshu Srivastava, learned Standing Counsel appearing on behalf of respondent no.1, all through tele-conferencing.
(3.) The submission of the learned Counsel for the petitioner is that eleven separate Appeals against separate assessment orders were filed way back in the year 2009 before the Judge, Small Causes Courts, Aligarh, under Section 472 of the Uttar Pradesh Municipal Corporation Act, 1959.;