SOUMITRA PAL,J. - (1.) Let affidavit-in-opposition to the writ petition be filed by 7th March, 2012; reply, if any, by 23rd March, 2012.
(2.) So far as the prayer for interim order is concerned, it is submitted by Mr. Banerjee, learned advocate for the petitioner, that since the petitioner, being the person in occupation of the premises, has not been heard and annual valuation has been finalised, interim order, as prayed for, may be passed.
(3.) Mr. Mukherjee, learned advocate for the Kolkata Municipal Corporation, submits that since an objection can only be raised by the owner or the person liable to pay, the petitioner has no locus standi to move the writ petition.;