RAMANLAL B PANDYA Vs. UNION OF INDIA

JUDGEMENT

(1.) IN this petition, the petitioners have sought for a direction quashing the order dt. 19th July, 1989, a copy of which has been produced as Annexure-D; and for a further direction to the 2nd respondent to issue No-objection Certificate to them as provided under sub-s. (3) of s. 269UL of the IT Act, 1961, (hereinafter referred to as 'the Act').

(2.) FEW facts that may be relevant for the disposal of this petition may be set-out as hereunder :

(3.) IN the light of the submissions made by the learned counsel appearing for the parties, the two questions that would fall for my consideration are :