- (1.) At the hearing of the stay application and after taking consent of the learned Counsel for the parties, the appeal has been taken up for final disposal.
(2.) The appeal is directed against the judgment dated 20th November, 2009, of the learned single Judge of this Court allowing the writ petition of respondent Nos. 1 and 2 (hereinafter referred to as the writ-petitioners). By the judgment under appeal, the learned single Judge has set aside the decision of the Howrah Municipal Corporation and directed the Corporation to mutate the assessment book and other related records incorporating the names and other necessary particulars of the writ-petitioners in respect of the property being premises No. 37/1, Sailendra Bose Road, Salkia, Howrah.
(3.) The learned Counsel for the Appellant Municipal Corporation submits that the Appellant Corporation is required to issue notice of a opportunity of hearing to the persons whose names are already recorded in the assessment book as owner of the property and also that the Corporation would not mutate the names in the assessment book when municipal taxes are outstanding in respect of the property in question.;