C.K.Banerji, J. - (1.) This appeal arises out of proceedings for acquisition under Chapter XXA of the I.T. Act, 1961.
(2.) The relevant facts are shortly as follows : By a deed of conveyance dated the 4th April, 1973, Jayanta Nath Ghosh, the respondent No. 3, sold to Anup Kumar Kapoor and Adarsh Lal Chopra, the respondents Nos. 1 and 2, respectively, the premises No. 8, Jagadish Chandra Bose Road, Calcutta (hereinafter called the said property) for Rs. 1,80,000.
(3.) Statements under Section 269P(1) of the I.T. Act, 1961 (hereinafter called "the Act"), in the prescribed form and verified in the prescribed manner were duly filed by the transferees disclosing, inter alia, the following particulars: (a) The said property comprised of a partly one and partly two-storeyed building together with one-storied cut-houses having a total land area of 1 bigha 5 cottahs 3 chittaks and 4 sft. (b) The buildings were more than 100 years old. (c) The property was let out to tenants. (d) The estimated fair market value of the property was Rs. 1,80,000.;