- (1.) Let affidavit-of-service be kept on record. This writ application is filed by the petitioners assailing an order dated August 13, 2014 passed by a committee consisting of the following persons: 1. The Controller of Municipal Finance & Accounts; 2. The Chief Municipal Law Officer; 3. The Chief Manager (Revenue); 4. The Assessor-Collector (South); 5. The Assessor-Collector (North; 6. The Assessor-Collector (Tollygunge Tax Department).
(2.) The impugned order was communicated to the petitioners by the respondent No. 3 by a communication dated August 13, 2014.
(3.) With the consent of the parties present before this Court, this matter is taken up for final disposal on the basis of the materials available on record as also considering the submissions of the respective parties.;