INDIRA BANERJEE, J. - (1.) IN this writ application the petitioner has challenged an order dated March 7, 2006, of the Commissioner of Income -tax, Kol -IV, Kolkata, being respondent No. 1, issued in exercise of powers under Section 127(1) and (2) of the Income -tax Act, 1961, transferring the case of, inter alia, the two petitioners to the Deputy Commissioner of Income -tax, Central Circle 22, Mumbai, under the Commissioner of Income -tax, Central, Mumbai.
(2.) PETITIONER No. 1 is a private limited company incorporated in the State of West Bengal. The petitioner has had its registered office in Kolkata, ever since its incorporation in 1988. Petitioner No. 1 is engaged in the business of real estate development and has since its inception been assessed to tax at Kolkata, where its registered office is situate. Petitioner No. 2, it is claimed, is a director and shareholder of petitioner No. 1 and carries on business through the agency and/or instrumentality of petitioner No. 1.
(3.) THE board of directors of petitioner No. 1 comprise four directors, including petitioner No. 2, all of whom, reside in Kolkata. The directors of petitioner No. 1, including in particular petitioner No. 2 are assessed to tax in Kolkata, as individual assessees.;