ASHIS MUKERJI Vs. UNION OF INDIA

JUDGEMENT

(1.) BY this petition under Articles 226 and 227 of the Constitution, the petitioner, the owner of certain property, seeks to challenge the order dated February 22, 1995, of the appropriate authority passed under Section 269UD(1) of the Income-tax Act, 1961 (for short, "the Act"), under which the property of the petitioner was ordered to be acquired by the Central Government and subsequently possession was taken over.

(2.) BEFORE we examine the provisions of law and consider the arguments we may briefly note the salient terms of the agreement which led to the passing of the order under Section 269UD of the Act.

(3.) IT may not be necessary to refer to the definition of apparent consideration when the argument before us revolved round the question "if there was transfer of immovable property" involved in the case.