- (1.) Leave granted.
(2.) An order of transfer passed by the CIT on 18-1-2007, purported to be under Sub-section (2) of Section 127 of the Income Tax Act, 1961 is questioned in this appeal, which arises out of a judgment and order dated 21-2-2007 passed by the High Court of Allahabad, dismissing the writ petition filed by the appellant herein.
(3.) The basic fact of the matter is not in dispute.;