Abhijit Gangopadhyay, J. - (1.) In this writ application the petitioner has prayed for reopening the case before the Municipal Assessment Tribunal (tribunal, in short, hereafter) of Kolkata Municipal Corporation (KMC, in short hereafter) being M.A.A. No. 3381 of 2006.
(2.) The facts of the case are as follows:
(3.) The petitioner constructed a one storied building of 773 sq. ft. in the city of Kolkata in accordance with the sanctioned building plan of KMC.;