SHYAM INVESTMENTS Vs. APPROPRIATE AUTHORITY

JUDGEMENT

(1.) THE agreement holder for the purchase of the property in question, aggrieved by the order of the Appropriate Authority, dt. 9th Dec., 1986, passed under s. 269UD of the IT Act, 1961 (hereinafter referred to as "the Act"), has filed this writ petition challenging that order.

(2.) RESPONDENTS Nos. 2 and 3, owners of the property in question, by approaching this Court, have obtained an order, making the Department pay a sum of Rs. 16, 00, 000 to the Punjab & Sind Bank, Mount Road, Madras, towards mortgage by deposit of title deeds in respect of the property in question, vide judgment in W.A. No. 1637 of 1987, dt. 15th Oct., 1987 [Tirath Kaur vs. Shyam Investments]. Possession of the property was also taken by the Department on 1st Feb., 1988.