MUNICIPAL CORPORATION OF DELHI Vs. NATIONAL RESEARCH DEVELOPMENT CORPORATION

JUDGEMENT

(1.) This writ petition has been filed on behalf of Municipal Corporation of Delhi for challenging certain directions given in the order of learned Additional District Judge dated 9th September, 1985 whereby learned Additional District Judge quashed the assessment order dated 14th September, 1984 eahancing ratenble value partly with effect from 14th June, 1979 and again revising it from 30th November, 1981.

(2.) Learned Additional District Judge basically set aside the assessment order on the ground that it contains no reasons. While passing the impugned order quashing assessment order dared 14th September, 1984, learned Additional District Judge also directed that while passing the assessment order again the assessing authority will not take into account cost of the machinery,

(3.) The assesses had also filed Civil Writ Petition No. 741/ 86 challenging bill dated 17th September, 1985 which had been issued in spite of the appellate order dated 9th September, 1985. That writ petition was decided by 'Division Bench of this Court vide order dated 3rd September, 1987 wherein the learned counsel for the Municipal Corporation of Delhi 'had agreed that the assessing authority will assess the property in the light of the order of learned Additional District Judge dated 9th September, 1985 mentioned earlier. However, this order was made subject to the decision, if any, in the present writ petition.