PS GROUP REALITY LTD Vs. KOLKATA MUNICIPAL CORPORATION
LAWS(CAL)-2012-4-79
HIGH COURT OF CALCUTTA
Decided on April 19,2012

PS GROUP REALITY LTD Appellant
VERSUS
KOLKATA MUNICIPAL CORPORATION Respondents

JUDGEMENT

- (1.) This writ application is filed by the petitioners assailing the annual valuation of premises no.48 Matheswartala Road, Police Station Tangra, Kolkata- 700046 for the period from 2/2008-09.
(2.) The backdrop of the case is as follows:- The petitioners nos. 1 to 8 are companies registered under the Companies Act, 1956 having their respective registered offices at the addresses given in the cause title of this writ application. The petitioner no.9 is the authorised signatory of the petitioner nos. 1 to 8.
(3.) The petitioner nos. 1 to 8 purchased premises no.48 Matheswartala Road. P.S. Tangra, Kolkata- 700046(hereinafter referred to as the said premises), being land with structures for consideration of Res.15,06,00,000/- and 1,73,38,358/- by registered deed of conveyance dated July 23, 2008.;


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