M L DUJARI Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard counsel for the parties. We feel that it is not necessary in this case to go into the merits of the High Court's order. The officer conducting the regular assessment proceedings should not allow himself to be influenced by any observations made or findings given in the summary proceedings under Section 132.

(2.) There is no grievance that during the regular proceedings which are in progress at present no access is given to the documents. However, the grievance is that although the petitioner is entitled to the original documents, the Commissioner of Income Tax by his letter dated 8-6-1992 accorded sanction for continuing the retention of the account-books. If the petitioner is aggrieved by this order or if any such order is passed in future he may approach the appropriate forum. The special leave petitions are dismissed.