V.K. Khanna, J. - (1.) PETITIONER are two co -operative societies registered under the U.P. Co -operative Societies Act, 1965 (hereinafter referred to as the Act) having aims and objects of acquiring land and distributing the same to its members for the purposes of construction of houses. The controversy raised in the present writ petition centers round the question which has arisen in view of the letter sent by the Commissioner of Income -Tax (Central) Kanpur to the Inspector General of Registration in connection with income tax clearance certificate under Section 230 -A of the Income Tax Act (hereinafter referred to as the Act).
(2.) ACCORDING to the petitioners the Sub -Registrar before registering sale -deeds is now requiring a no objection certificate from the Income Tax Department or Section 230 -A of the Act irrespective of the fact that the value. of the property which is being sought to be transferred is less than Rs. two Lakhs. At the admission stage we have heard Shri Bharatji Agarwal, the Senior Standing Counsel appearing for the Income Tax Department.
(3.) AS the questions involved in the present writ petition are only legal questions the present writ petition is being finally disposed of in accordance with the Rules of the Court.;