S.K.Tiwari, J. - (1.) This writ application, has been filed for issuance of a writ of mandamus directing respondent No. 1 to withdraw the order dated December 29, 1993, passed by the appropriate authority in Income-tax Departmental proceeding No. AA/(Cal)/978/Sept. 1993, the communication dated January 4, 1994, issued by the Assistant Commissioner of Income-tax and the one dated January 6, 1994, sent by the executive engineer working under the appropriate authority, Calcutta, and to issue no objection certificate.
(2.) This judgment shall also govern the disposal of Matter No. 1192 of 1994, pending on the original side of this court.
(3.) Respondent No. 6, Chengmari Tea Company, is a private limited company. Respondent No. 6, is the petitioner in Matter No. 1192 of 1994. The petitioner, Ranjit Kumar Banerjee, owns premises No. 29A, Ballygunge Circular Road, Calcutta (hereinafter referred to as "the premises"). The premises comprise an area of 1 bigha, 8 cottahs, 10 chittacks and 75 sq. ft. together with buildings and structures standing thereon. The petitioner is in occupation of the said premises.;