D. N. Patel, J. - (1.) This writ petition has been preferred with the following prayers: "That by this Public Interest Litigation, the petitioner prays for following reliefs: (i) For issuance of an appropriate writ(s)/ order(s)/ to quash the letter No. 536/axks0 dated 27/07/2016 (Annexure-2) issued under the seal and signature of Sub-Divisional Officer, Koderma/Respondent No.5 whereby and whereunder only on the basis of inspection of nine houses of five wards out of fifteen (15) wards, the authority has enhanced the holding tax upon the residential houses of the locality i.e. Rs.7.00, Rs.6.00 and Rs.5.00 per square feet per year which is too much high. (ii) For issuance of any other appropriate writ(s) be issued order(s) be passed, direction(s) be made as Your Lordships may deem fit and proper in the facts and circumstances of the case."
(2.) It appears that there is grossest misconception in the mind of the petitioner about understanding Annexure-2. This Court is not a teacher at all to explain what is Annexure-2 nor we are here to enhance the legal knowledge of this petitioner.
(3.) This is not a Public Interest Litigation at all, but, it appears to be Publicity Interest Litigation.;