V.R. VENKATARAMAN Vs. CHIEF CONTROLLING REVENUE AUTHORITY

JUDGEMENT

(1.) LEARNED Special Government Pleader took notice on behalf of all the respondents.

(2.) HEARD the learned counsel on either side.

(3.) IN this case, no such reasoning is given. Hence, the impugned order is set aside and the matter is remitted back to the first respondent to deal with it afresh and pass orders, in accordance with law, expeditiously giving reasons in support of his conclusion. The appeal is allowed, accordingly.