(1.) HEARD Sri G. Sarangan, learned senior advocate, assisted by Sri S. Parthasarathy, and Sri K. R. Prasad, learned counsel for the petitioners in the two writ petitions and Sri M. V. Seshachala, learned standing counsel for the Income-tax Department. It may be mentioned here that counsel for the petitioner in Writ Petition No. 7753 of 1993 has also put in appearance as counsel for the respondent in Writ Petition No. 12389 of 1993.
(2.) THESE two petitions, namely. Writ Petition No. 7753 of 1993 filed by the intending purchaser (purchaser) and Writ Petition No. 12389 of 1993 filed by the alleged transferor or the transferor, arise from the same order and the order challenged in these two petitions is the same. THESE petitions raise a common question of law for decision of the writ petitions. As such, both these writ petitions are being disposed of by a common order judgment.
(3.) I have heard learned counsel for the parties, as has been mentioned in the very first paragraph of this judgment.