- (1.) THE petitioners are aggrieved by the order of the Hearing Officer of the Kolkata Municipal Corporation made in the assessment proceedings for which hearing notice dated May 12, 2007 was issued to the society.
(2.) IN the hearing notice no ground was stated why the corporation proposed to increase the annual valuation of the property. Expecting that before the hearing officer the ground would be disclosed by the corporation, the society submitted abjection and appeared before the hearing officer. Though the notice proposing increase in the annual valuation was to be given also to the tenants occupying various portions of the premises, no step for that was taken by the corporation. Before the hearing officer also the corporation did not disclose any ground in support of increase proposed in the hearing notice. The hearing officer made an order dated August, 6, 2007 and though he was under the obligation to communicate that to the society, no step was taken for that. Under the circumstances the petitioners took out this writ petition.
(3.) IN the course of hearing, Counsel for the corporation produces the order of the hearing officer dated August 6, 2007, which is : "r. O. is represented by his authorized person who appears with a vokalatnama and filed objection to the proposed A. V. which will speak for itself. Seen I. B. Heard both sides and considering all the asped submitted by the Adv appearing on (illegible) behalf that building is very old it is considered that A. V. is fixed at Rs. 72,770/- out of which n. R. (illegible) A. V. will be Rs. 71,150/- on the basis of total R. R. of rs. 6,738/ -. This (illegible) is agreed by the party. ";