SOUMITRA PAL,J. - (1.) Heard learned advocates for the parties.
(2.) Let affidavit-in-opposition to the writ petition be filed by 2nd March, 2012. Reply, if any, by 23rd March, 2012.
(3.) So far as the prayer for interim order is concerned it is submitted by Mr. Lakshmi Kumar Gupta, learned senior advocate for the petitioner that since the notice was for annual valuation and recording has been made in the order impugned dated 12th December, 2011 that no objection was recorded in the I.B., an interim order may be passed.;