Mir Dara Sheko, J. - (1.) Mr. Ghosh, learned Advocate, being assisted by Mr. Debnath, learned Advocate representing the petitioner is present. Mr. Chakraborty, learned Advocate, being assisted by Mr. Ahmed, learned Advocate representing the opposite party is also present.
(2.) Heard the learned Advocates of both sides.
(3.) The application under Article 227 of the Constitution of India has been directed assailing the order dated 27th January, 2015 passed by learned 1st Bench, Municipal Assessment Tribunal, the Kolkata Municipal Corporation in M.A. Appeal No. 2538 of 2007 (Smt. Shibani Mukherjee v. The Kolkata Municipal Corporation) arose out of an order dated 5th September, 2007 passed by the Hearing Officer-XI The Kolkata Municipal Corporation relating to fixation of Annual valuation in respect of the premises no. 25, Shyama Charan Mookherjee Street, 2nd floor, Flat, Kolkata-700 002 for the period from 3rd quarter of 2003-2004.;