A.K.Banerjee, J. - (1.) Respondents were the owners of 8th floor of premises No. 11, Dr. U.N. Brambhachary Street, Calcutta measuring about 14100 sq.ft. The appellant, Corporation proposed the annual valuation at Rs.35,31,600/- and informed the respondents accordingly. The respondents filed objection. The Hearing Officer of the Municipal Corporation after hearing the parties fixed the annual valuation at Rs.35.31 lacs. The order of the Hearing Officer is appearing at page 57 of the Paper Book.
(2.) Respondents preferred an appeal before the Municipal Building Tribunal. The Municipal Building Tribunal re-fixed the annual valuation at Rs.29,03,100/-.
(3.) Being aggrieved by the order of the Municipal Building Tribunal respondents filed the above writ petition. The learned single Judge allowed the writ petition by Judgment and order dated April 29, 2002 appearing at pages 10-53 of the supplementary paper book.;