- (1.) HEARD Dr. L.P. Misra, learned counsel for the petitioner and Sri Vinay Bhushan, learned counsel for the State.
(2.) THIS writ petition has been filed for a writ of certiorari seeking quashment of the orders dated 26.06.2013 and 08.02.2013 passed by Additional Commissioner (Judicial), Lucknow and Sub -Divisional Magistrate/Assistant Collector (Sadar), Lucknow respectively.
(3.) BRIEFLY stated petitioner's case is that petitioner -society was registered in the year, 1986 for charitable purpose with an object to qualify the Scientific, Professionals and Social Studies on environment between Scientists, Researchers etc. from all over the world amongst other charitable objects. Since it is a charitable institution, it is exempted under Section 12 -A of the Income Tax Act. Certificate proclaiming the same has been issued to the petitioner by the Income Tax Department w.e.f. 1989. After obtaining no objection certificate, building of the Institution was raised and three educational institutions are being run by the Society. Society also decided to establish a Medical College and Hospital as such needed at least 10 Acres of land and the same was purchased on 15.05.2012, 20.06.2012, 06.01.2012 and 07.05.2013 by way of registered sale -deeds. Mutation in khatauni was also done by the Revenue Authorities.;