Debasish Kar Gupta, J. - (1.) This writ application is directed against annual valuation of the premises in question assessed by the respondent Municipal Corporation as also raising of rate bill dated May 7, 2015.
(2.) It is submitted by Mr. N.C. Bihani, learned Advocate appearing on behalf of the respondent Municipal Corporation, on instruction, that the rate bill impugned to this writ application has already been withdrawn. A fresh bill issued for realization of arrears property taxes in respect of the premises in question has also been paid.
(3.) No dispute is raised by Mr. Alok Kumar Ghosh, learned Advocate appearing on behalf of the petitioners in respect of the aforesaid submissions made by Mr. Bihani. Therefore, I direct the respondent Municipal Corporation to dispose of the application for recording the name of the petitioners in the assessment register of the respondent Municipal Corporation and thereafter to raise property bill in respect of the property in question expeditiously.;