- (1.) This revisional application under Article 227 of the Constitution of India is at the instance of Calcutta Municipal Corporation and is directed against order dated February 26, 1999 passed by the Municipal Assessment Tribunal, Calcutta Municipal Corporation in Appeal No. MVA 1211 of 1996 and 1212 of 1996 thereby reducing the annual valuation of the Premises No. 2, Mozaffar Ahmed Street, Calcutta for the periods commencing from 4th quarter of 1984-85 and 4th quarter of 1990-91.
(2.) There is no dispute that the disputed property is a nine storied building used for commercial purposes and the opposite party leased the same to one Shri Banwarilal Passoari at a monthly rental of Rs. 75,000/- The Municipal authority assessed the valuation of the property at Rs. 18,80,600/- and Rs. 21,63,560/- with effect from 4th quarter of 1984-85 and 4th quarter of 1990-91 respectively.
(3.) Being dissatisfied, the opposite party preferred the aforesaid two Municipal Appeals and by the order impugned in this application, the Municipal Assessment Tribunal reduced the amount to Rupees 8,20,800/- for both the quarters.;