VINEET KHANNA Vs. WEALTH-TAX OFFICER

JUDGEMENT

(1.) THIS judgment shall also dispose of Civil Writ Petitions Nos. 6646, 6958 and 6959 of 1987 ; 4342, 4343 and 4344 of 1988 ; 14176, 14082 and 14083 of 1989 ; 5909, 5908 and 12667, 12695, 12696, 12697, 12739 and 3071 of 1990.

(2.) THE petitioner held certain agricultural land. All that land was acquired. Subsequently, by due process of law under the Land Acquisition Act (hereinafter called " the Act "), the Collector offered certain amount as compensation, but this offer was not accepted by the petitioner who approached the court on a reference under Section 18 of the Act. The court (Additional District Judge) enhanced the compensation. The compensation was further enhanced by the High Court on appeal. There were three such awards.

(3.) THE petitioner is an assessee under the Wealth-tax Act, 1957. The assessing authority, while assessing the petitioner to wealth-tax under the Wealth-tax Act, took these amounts into consideration as the property of the petitioner and assessed him accordingly. The petitioner filed an appeal against the assessment. That appeal is still pending.