Debangsu Basak, J. - (1.) This is an application at the behest of the writ petitioners seeking interim reliefs with regard to orders passed by the Kolkata Municipal Corporation (hereinafter referred to as "KMC") re-valueing a particular premises.
(2.) The interim application has been made in a pending writ petition which questions the jurisdiction of KMC to increase the valuation of a property on quarterly basis.
(3.) Learned senior Advocate appearing for the writ petitioner submits that, KMC does not have the jurisdiction to increase the valuation on a quarterly basis. He refers to provisions of KMC Act, 1980 in support of his contentions. He draws the attention of the Court to the impugned order and submits that, the impugned order is unreasoned.;