R P SARATHY Vs. ASSISTANT COMMISSIONER Ï¿½ ULT SALEM

JUDGEMENT

(1.) THE petitioner / Managing Director of Narasus Coffee Company, a firm registered under Partnership Act, challenges the order passed by the Urban Land Tribunal, Salem, dismissing the appeal S.R.16/99 (ULTA 14/1993), filed by the petitioner, against order made by the Assistant Commissioner " ULT, Salem.

(2.) THE firm of the petitioner owns the following urban lands at Salem: i) T.S.No.241 grounds & 1139 sq.ft. ii) T.S.No.370 grounds & 1771 sq.ft. iii) T.S.No.12198 grounds & 1782 sqft.

(3.) THE petitioner, by claiming that market value of the land was arbitrarily fixed without adhering to the principles, laid down under the Act, challenged the order of the Assistant Commissioner by filing appeal in ULTA No.15 and 16 of 1993 qua T.S.No.2 & 3. THE petitioner also challenged revised market value for T.S.No.12, vide ULTA 14/1983.