M.H.S.Ansari, J. - (1.) The application is moved upon notice.
(2.) After having heard the oral submissions of learned counsel for the respective parties this court is of the view that instead of keeping the writ application pending on the file of this court it can be disposed of at this stage with certain appropriate directions.
(3.) The petitioner has questioned the order dated July 26, 2002, passed by the Commissioner of Income-tax, Asansol, in exercise of the powers conferred upon him by Section 127 of the Income-tax Act, 1961, and thereby transferred the petitioner's case from the Deputy Commissioner of Income-tax, Circle-3, Asansol, to the Deputy Commissioner of Income-tax, Central Circle, Ranchi. The petitioner has questioned the said order of transfer of the case on several grounds.;