Banerjee, J. - (1.) What would be the effective date of a revised valuation in respect of a port premises, is the moot question to be decided in this appeal.
(2.) The Board of Trustees for the Port of Calcutta being the respondent No. 1 owned various properties in the city of Calcutta including premises No. P-1, Taratala Road, Calcutta.
(3.) Under the Calcutta Municipal Corporation Act 1980, the municipal authority was empowered to levy tax after the assessment of an annual valuation of the premises in question situated within the municipal limits of Calcutta. However, under Section 171 (7) of the said Act of 1980, a different mode of valuation was prescribed for the premises belonging to the Port Trust. Such procedure for valuation was prescribed under the Calcutta Port Act 1890 (hereinafter referred to as the "said Act of 1890") which is still in force after undergoing several amendments including in 1895.;