APPROPRIATE AUTHORITY Vs. H. PRAKASHCHAND CHORDIA

JUDGEMENT

(1.) HEARD learned counsel for the parties and perused the record.

(2.) THE writ petitioner was an owner of certain immovable property at Chennai and he had entered into an agreement

(3.) ,23,27,500. 3. The first respondent in exercise of the powers vested in it under s. 269UD of the IT Act (in short "the Act") ordered purchase of the property by the Government. The only grievance of the writ petitioner is regarding the discount made