MANUWEB INTERNATIONAL LIMITED Vs. APPROPRIATE AUTHORITY

JUDGEMENT

(1.) MANUWEB International Ltd. (hereinafter referred to as "the transferor-company") was a company carrying on the business of manufacturing and selling of printing and allied machinery. Under an agreement dt. 16th Feb., 1995, the said company agreed to buy property bearing No. 18A, First Main Road, Industrial Town, Rajajinagar, Bangalore. A copy of the said agreement is marked as Annex.'A'. Thereafter, it appears the said company and the vendors filed Form No. 37-I with the first respondent on 28th Feb., 1995, in terms of s. 269UC in Chapter XX-C of the IT Act, 1961, seeking a certificate, in terms of s. 269UL(1) of the said Act from the Appropriate Authority, that it has no objection to the transfer of the said property for an amount equal to the apparent consideration therefor as stated in the agreement.

(2.) THE first respondent issued the certificate sought by the transferor-company and the vendors, for transfer of the property in terms of the agreement dt. 16th Feb., 1995. THE said certificate issued by the first respondent is dt. 18th May, 1995, a copy of which is marked as Annex."B".

(3.) IN this writ petition, directions are sought to the first respondent to amend the certificate dt. 18th May, 1995, by substituting therein the name "Manugraph INdustries Ltd." in place of "Manuweb INternational Ltd.", as purchaser; and to the second respondent to register the sale deed dt. 31st July, 1995, executed by the vendors relating to property bearing No. 18A, First Main Road, INdustrial Town, Rajajinagar, Bangalore.