VENKATACHALA MUDALIAR TRUST Vs. SPECIAL COMMISSIONER AND COMMISSIONER OF LAND REFORMS CHEPAUK MADRAS 5

JUDGEMENT

(1.) THE appellant herein was the Writ Petitioners in W.P. No. 9375 of 1984. The said writ petition was dismissed by the order dated 3.7.1992 by the learned Single Judge, aggrieved by which, this appeal is filed.

(2.) THE appellant is a Trust. The second respondent herein initiated proceedings for assessing the lands to an extent of 1.75 acres in survey Nos.537/5 and 538/4 for levying tax under the provisions of the Tamil Nadu Urban Land Tax Act, 1966 (for short, -the Act -). the appellant was directed to appear for an enquiry on 23.5.1993. He appeared on that date and presented a petition on 24.5.83 requesting for a week -s time. Time was granted till 5.6.1983 which date he did not turn up.

(3.) THE learned single judge on considerations of the materials placed and contentions raised before him, dismissed the writ petition on 3.7.1992 findings on merit in it. Hence, this writ appeal is filed.