Ajoy Nath Ray,J. - (1.) The writ petitioner challenges the reopening of the wealth-tax assessments for the assessment years 1982-83 to 1991-92.
(2.) The wealth in question is a piece of immovable property situated at Greater Kailash, Part-II, New Delhi.
(3.) In the assessment year 1993-94, the assessee applied for a 230A clearance showing the intended sale price of the said property as Rs. 57.25 lakhs.;