- (1.) The Order of the Court was as follows : Heard the learned Counsel for the respective parties and perused the materials on record which are placed before us.
(2.) The grievance of the petitioner is that the order which has been passed on a review application by the respondent Municipal Authority reducing the amount of annual valuation from Rs. 45,112/- to Rs. 36,089/-. no reason has been shown in the said order. We asked Mrs. Mukherjee, learned Counsel for the Howrah Municipal Corporation, to produce the records. However, on production of such records, we find that the order so passed is totally a non-speaking one passed without application of mind. When the authority passes an order, it is natural that it should have passed a speaking order with application of mind. In the instant case, on perusal of the records, it shows that the order so passed by the respondent authority on the review application is a non-speaking one involving non-application of mind. As such, we set aside the order passed by the respondent authority in the review application and remand the case to the Review Committee to hear the petitioner afresh and pass a speaking order.
(3.) The appeal is thus disposed of.;