THE INDIAN HOTELS CO. LTD. & ANR. Vs. THE CALCUTTA MUNICIPAL CORPORATION & ORS.
LAWS(CAL)-1994-9-44
HIGH COURT OF CALCUTTA
Decided on September 30,1994

The Indian Hotels Co. Ltd. And Anr. Appellant
VERSUS
The Calcutta Municipal Corporation And Ors. Respondents

JUDGEMENT

Altamas Kabir, J. - (1.) The writ petitioner No. 1 is a Company and carries on the business of running hotels owned by it. The Taj Bengal Hotel it one of the units of the petitioner No. 1 Company and is situated at 34/B, Belvedere Road, Alipore, Calcutta-27.
(2.) The petitioner No. 2 claims to be a share holder and is also employed as the General Manager of the Taj Bengal Hotel referred to above.
(3.) It appears that in March 1982, the petitioner Company obtained a lease of premises No. 34/B, Belvedere Road, Calcutta-27, for a period of 99 years and under the terms of the Lease Deed the petitioner Company is liable to pay the rates and taxes to the Calcutta Municipal Corporation on behalf of the Lessor.;


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