Debasish Kar Gupta, J. - (1.) Let the affidavit-in-opposition to the main writ petition filed on behalf of the respondent Municipal Corporation and the reply thereto filed by the petitioners be kept on record.
(2.) The subject matter in this writ petition is the deletion of the name of the petitioner No. 1 from the assessment book of the respondent Municipal Corporation in respect of premises No. 11A, Garpar Road, Kolkata - 700 009. According to the petitioners, no notice was served upon it for deletion of its name from the property in question.
(3.) It is submitted by Mr. Jugal Chandra Porel, learned Advocate appearing on behalf of the respondent Municipal Corporation that on the basis of the complaint received from another person to the effect that the property in question was a Thika property, informations were collected from the Thika Controller in this regard. According to him, the name of the petitioner No. 1 was deleted from the assessment register of the respondent Municipal Corporation on the basis of the above information.;