Ravi Krishan Kapur, J. - (1.) The petitioner assails the impugned order dated 22 February, 2016, passed by the Joint Municipal Commissioner (Revenue and Supply), The Kolkata Municipal Corporation in compliance with an earlier direction passed by this Hon'ble Court.
(2.) By the impugned order a representation dated 23 December, 2015 of the petitioner seeking exemption from payment of municipal taxes and surcharge in respect of premises no.6 Netaji Subhas Road, Kolkata-71 (the premises) belonging to the petitioner has been rejected by the respondent Corporation.
(3.) The petitioner is the owner of the premises commonly known as the "Royal Exchange". Interestingly, the premises was once the residence of Sir Robert Clive, the first Governor General of India and is famous for its architectural beauty. The premises comprises of a four storied building. The entire building excepting the space on the ground floor is used for accommodating the offices of the petitioner no.1 and various trade associations. The ground floor is tenanted by the Syndicate Bank.;