- (1.) UPON hearing the parties, we are of the view that the following question raised by the application is a question of law and that does arise from the Tribunal's order dated March 4, 1987 : "Whether, on the facts and in the circumstances of the case, the Appellate Tribunal was justified in upholding the valuation of unquoted equity shares as per Rule ID of the Wealth-tax Rules, 1957, without the Wealth-tax Officer referring the valuation of these shares to the Valuation Officer as required under Section 16A of the Wealth-tax Act, 1957, read with the Board's Circular No. 96 dated 25-11-1972 ?" and we, therefore, direct the Appellate Tribunal to draw up a statement of the case and refer the aforesaid question to this court for its opinion.
(2.) THE application is partly allowed.;