- (1.) AFFIDAVIT of service is taken on record.
(2.) AFTER some arguments Mr. Arindam Banerjee, learned counsel appearing for the petitioners confined the entire Writ Petition only to the extent that the Assessor, Collector (South) of the Kolkata Municipal Corporation be directed to reconsider the matter after giving an opportunity of hearing to the petitioners and to other concerned persons with regard to the maintainability of the claims raised in the Notices of Demand which, according to the learned counsel, needs to be amended in view of payments already having been made by the petitioners and received by the Kolkata Municipal Corporation under an Amnesty Scheme for the period up to 31st March, 2003 amounting to a sum of Rs. 14,53,883/ -. Mr. R. N. Banerjee, learned counsel appearing for the Kolkata Municipal Corporation has no objection to such an innocuous prayer being granted.
(3.) CONSEQUENTLY, this Writ Petition is disposed of only on the basis of the aforementioned confined prayer without making any adjudication of the merits of the case by directing the aforementioned Officer (respondent no. 4) to take into consideration the payments made as would be evident from pages 40 and 41 of the Writ Petition and take a fresh decision by passing a reasoned order and communicating the same to the petitioners, within a period of six weeks from the date of receipt of a copy of this order after giving an opportunity of hearing to all concerned persons. Till the respondent no. 4 passes such an order, the impugned demand as contained in Annexure P-3 shall remain stayed. In order to facilitate the respondent no. 4 to pass a reasoned order in terms hereof, it will now be the responsibility of the petitioners to file an omnibus Representation before the said Officer within a period of one week from today.;