CHAKIAT AGENCIES PRIVATE LIMITED Vs. UNION OF INDIA

JUDGEMENT

(1.) ALL these writ petitions are directed against the order of the appropriate authority dated February 13, 1991 passed under section 269UD(1) of the Income-tax, Act, 1961, in respect of the property bearing No. 40, Rajaji Salai, First Line Beach, Madras-600 001 (hereinafter called "the property").

(2.) THE brief facts are the following :

(3.) AGAIN, in the counter-affidavit filed in Writ Petition No. 16812 of 1991, respondents Nos. 1 and 2 have stated, inter alia, as follows : (R-2 has filed the counter-affidavit on behalf of R-1).