B. Bhattacharya, J. - (1.) This mandamus appeal is at the instance of the Calcutta Municipal Corporation and is directed against order dated 30th June, 2009 passed by a learned Single Judge of this Court by which His Lordship allowed a writ application filed by the respondent before us thereby challenging the assessment of annual valuation of Premises No.76 Sarat Bose Road, Calcutta at Rs.1,11,880/ - with effect from 3rd Quarter of 1988 -99 and at Rs. 4,07,500/ - with effect from 3rd Quarter of 1994 -95.
(2.) By the order impugned in this appeal, the learned Single Judge directed the respondent No.5 of the writ application to consider the matter afresh and pass a reasoned order after giving opportunity of hearing to the writ -petitioner.
(3.) Being dissatisfied, the Calcutta Municipal Corporation has come up with the present appeal.;