- (1.) This appeal was filed by the Corporation being aggrieved and/or dissatisfied with the judgment and order passed by the learned Single Judge on August 22, 2003 appearing at pages 186-197 of the paper book. By the said judgment and order the learned Single Judge quashed a resolution of the Mayor-in-Council of the Corporation by which the Corporation stipulated the conditions for grant and/or renewal of licence for deep tube- well to extract sub-soil water.
(2.) The writ petitioner/respondent No.1 claims to be the lessee of the premises No. 54/1, Rafi Ahmed Kidwai Road, Calcutta. Under the deed of lease granted by the owner of the premises in question the writ petitioner/ respondent No. 1 developed the said premises and let it out to various tenants including the income-tax authority and the State Bank of India. There had been huge arrear of corporation taxes payable in respect of the said presimes in question.
(3.) As many as seven writ petitions were filed by the writ petitioner/ respondent No.l from time to time and by that process on one plea or the other they stalled the process of smooth recovery of the arrear taxes. One of the appeals came up before this Court being APO No. 344 of 2002 which was dismissed by us on July 13, 2006.;