Arijit Banerjee, J. - (1.) In this writ petition, the petitioner challenges the assessment order dated 13 January, 2015 passed by the Hearing Officer -XIV of the Kolkata Municipal Corporation in respect of municipal premises No. 4A, JBS Haldane Avenue, Kolkata fixing annual valuation at Rs. 13,27,71,870/ - with effect from 3rd quarter of 2007 -08. Case of the Petitioners: - -
(2.) The petitioner No. 2 is a director of the petitioner No. 1 company.
(3.) At all material times the Kolkata Metropolitan Development Authority (in short 'KMDA') being the respondent No. 4 was and still is the absolute owner of a plot of land situated at the junction of Dhapa Road and Eastern Metropolitan Bypass measuring about 5.61 acres within Ward No. 58 of the Kolkata Municipal Corporation (hereinafter referred to as the 'said premises'). The said premises has presently been numbered as Premises No. 4A, JBS Haldane Avenue, Kolkata.;