HIREBAI Vs. DEPUTY COMMISSIONER

JUDGEMENT

(1.) The case of the petitioners is that, they are the owners of following properties:

(2.) Learned AGA upon instructions submits that, all the relevant documents have not been submitted. If the petitioners were to submit all the relevant documents with appropriate representation, the same would be considered in accordance with law and appropriate decision would be taken.

(3.) His submission is placed on record. Hence the following order.