I B M WORLD TRADE CORPN Vs. ASST COMMR AND COMPETENT AUTHORITY

JUDGEMENT

(1.) In this writ petition, the two petitioners have challenged, the, legality and correctness of the order passed by the 1st respondent-Assistant Com- missioner and Coitnpe.tent Authority, under the Urban (Land Celling and Regulation) Act, 1976, (hereinafter referred to &s the Act) under S. 27(2) of the Act which has been confirmed in appeal by the respondent-Urban Land Tribunal. The two respondents will be referred to as the Competent Authority and the Tribunal for convenience and brevity. W. P. 11462178. ~

(2.) The Competent Authority is defined under S. 2(d) of the Act and the same is set out below:

(3.) In the; instant case the Competent Authority is the one authorised by the State, Government for Bangilore Urban Agglomeration. The term 'urban agglomeration' is also denned under Sec. 2(n) of the Act. It is not necessary to set out thq definition as the land that is the subject matter of this writ petion undisputedly is situated within the Bangalore urban agglomeration and there is no controversy in that behalf.