KARAN SINGH Vs. STATE OF JAMMU AND KASHMIR

JUDGEMENT

(1.) Leave granted.

(2.) Heard Counsel for the parties as also for CBDT and Wealth Tax Officer.

(3.) The short question raised in this appeal is whether inspection of the jewellery and other valuable articles of personal use contained in six boxes lying in Srinagar Toshakhana - which boxes are at present kept under lock and seal of the Commissioner appointed by the J and K High Court under its order dated June 22, 1984 - was improperly declined by the learned single Judge by his order dated July 20, 1985 pending disposal of the main Writ Petition No. 122 of 1984. The learned Judge has rejected the appellant's prayer for inspection by observing thus :