KAUSHAL JAYENDRA THAKER,J. - (1.) Heard learned counsel for parties.
(2.) This writ petition under Article 226 of the Constitution of India has arisen from order dated 22.12.2015 sent by Zonal Officer, Zone 2, Nagar Nigam, Kanpur (hereinafter referred to as, 'NNK') deciding representation of petitioner and holding it liable for payment of House Tax for the period 1.4.1974 to 31.3.2013, to the following effect : Ser No. Period Annual Value of Property Amount of Housing Tax 1. 1.4.1974 to 31.3.1978 36,24,477.00 47,58,250.00 2. 1.4.1978 to 31.3.1987 52,02,630.00 5,41,52,280.00 3. 1.4.1987 to 31.3.1992 1,39,40,809.00 8,42,28,470.00 4. 1.4.1992 to 31.3.1997 1,94,57,940.00 17,61,86,689.00 5. 1.4.2008 to 31.3.2013 4,75,28,010.00 71,54,07,810.00
(3.) For another property at Patel Nagar Residential/Township, NNK has assessed annual value for the period 1.4.2004 to 31.4.2008 at Rs. 1,18,67,709/-and from 1.4.2008 to 31.3.2013, it has assessed annual value at Rs. 2,20,83,643/-. From 1.4.2013 and onwards, annual value of property at Patel Nagar has been determined at Rs. 2,50,54,915/-and House Tax at 15% thereof has been demanded.;