INCOME TAX OFFICER Vs. DANDI MOHAMAD HUSSAIN

JUDGEMENT

(1.) THIS writ petition is directed against the order of the Mysore Revenue Appellate Tribunal dated 4th October, 1966, made in Revision No. 281 of 1965 (H. L. R.) by which the Tribunal, while allowing the revision petition, cancelled the attachment and sale proclamation of the properties belonging to the 1st respondent, Dandi Mohamad Hussain.

(2.) THE matter arises in this way :

(3.) NO costs.