ANADI PRAKASHAN Vs. INSPECTING ASSISTANT COMMISSIONER

JUDGEMENT

(1.) THIS is an appeal under Section 269H of the I.T. Act, 1961, against the order of the Tribunal dated 31st August, 1976.

(2.) THE facts briefly stated are that the appellant purchased a house situated at Bhopal on 13th February, 1973, by a registered sale deed. THE consideration mentioned in the sale deed was Rs. 49,000. THE Valuation Officer of the I.T. Department valued the property at Rs. 85,600. Proceedings were then taken by the IAC (Acquisition) and he ordered acquisition of the property by his order dated 27th May, 1976. THE appellant filed an appeal to the Tribunal under Section 269G, which was dismissed.