VASUDEVA PILLAI Vs. COMPETENT AUTHORITY AND ASSISTANT COMMISSIONER

JUDGEMENT

(1.) HEARD both sides.

(2.) THIS writ petition arises out of a Special Revision (SRP.48 of 2001) filed by the petitioners before the Special Appellate Tribunal under Section 15 of Tamil Nadu Urban Land (Ceiling and Regulation) Act, 1978 (for short Act). The petitioners challenged the Order passed by the respondent dated 26.06.1997 in Ref.No.Na.Ka.SR 175/97 B in that Special Revision Petition.

(3.) THE contentions raised by the counsel for the petitioners were as follows: