Soumitra Pal, J.@mdashIn the writ petition, M/s Dhoot Developers (P) Ltd., a company incorporated under the Companies Act, 1956, has
challenged the proposal dt. 27th Oct., 2009 issued by the ITO, Technical-2, Kolkata on behalf of the CIT, Kolkata-II, respondent No. 1
proposing to transfer the jurisdiction of the case of the petitioner from Dy. CIT, Circle-6, Kolkata to Asstt. CIT, Central Circle-I, New Delhi, the
communication dt. 30th Oct., 2009 directing the petitioner to file representation by 5th Nov., 2009 and the order dt. 6th Nov., 2009 passed u/s
127(2) of the IT Act, 1961 by the said respondent on several grounds.
2. The matter was moved upon notice on 25th Nov., 2009 when directions were issued for filing of affidavits. However, no affidavit has been filed
on behalf of Revenue.
3. The facts in brief are that on 27th Oct., 2009 a notice was issued proposing to transfer the assessment records of the petitioner from Dy. CIT.
Circle-6, Kolkata to Asstt. CIT, Central Circle-I, New Delhi. Request was made to file the written submission by 29th Oct., 2009. By letter dt.
29th Oct., 2009 the petitioner prayed for extension of time by fifteen days to file objection. By letter dt. 30th Oct., 2009 time was granted till 5th
Nov., 2009. On 5th Nov., 2009 the petitioner filed the objection. Matter was heard by the respondent No. 1 and on 6th Nov., 2009 order was
passed directing the transfer of jurisdiction from Kolkata to New Delhi.
4. The grievance of the petitioner is that the assertion in the proposal that the main business of the assessee company is at New Delhi is wrong as it
is evident from the written objection of the company that the principal place of business is at Kolkata. Since inception the petitioner has multiple
business activities in the said city and all the shareholders are situated at Kolkata. Therefore, there is no case for transferring the records from
Kolkata to New Delhi.
5. Mr. Khaitan, learned senior advocate appearing on behalf of the petitioner reiterating the statements in the writ petition has submitted that as
evident from the order dt. 6th Nov., 2009 the Department has abandoned its case as mentioned in the letter dt. 27th Oct., 2009 inviting the views
of the petitioner regarding transfer of jurisdiction from Kolkata to New Delhi and a new case has been made out as seen from the order under
challenge. Therefore, the impugned order of transfer cannot be sustained.
6. Mr. R.N. Mitra, learned senior advocate appearing on behalf of the respondents has submitted that the order is just and proper as objections
were invited, hearing was given and order was passed. Moreover, transfer for the purpose of co-ordinated investigation is a good ground for
transfer u/s 127 of the Act.
7. Heard the learned advocates for the parties. In my view, in the absence of affidavits by the respondents, the assertions made in the writ petition
are deemed to be correct.
8. So far as the order impugned is concerned, I find that the order of transfer has been passed for the purpose of ""coordinated investigation and
meaningful assessment"" and not on the ground that the principal place of business of the petitioner is at New Delhi as mentioned in the letter dt.
27th Oct., 2009 proposing transfer. Thus, it is evident that the respondents have abandoned their case as made out in the notice proposing transfer
and a new case has been made out in the order under challenge which the petitioner could not meet while furnishing reply. In my view, if it is the
case of the respondents that a co-ordinated investigation is required for meaningful assessment, the Revenue should have apprised the petitioner
determinatively in the proposal, which is absent. Moreover, though detailed written reply giving particulars regarding the place of business, business
activities and list of shareholders was furnished, those were not considered and dealt with in the order impugned. That the objection was disposed
of and order was passed perfunctorily is evident from the word ""etc"" appearing in the second para of the order under challenge.
9. Therefore, for the reasons as indicated, the order dt. 6th Nov., 2009 passed u/s 127(2) of the IT Act, 1961 by the CIT, Kolkata II, respondent
No. 1 cannot be sustained and is, thus, set aside and quashed.
10. As prayed for by the respondent, this order shall not prevent the Revenue to move afresh after giving proper opportunity to the petitioner to
present its ease.
11. The writ petition is, thus, allowed. No order as to costs.
