RANGANATHA ASSOCIATES Vs. UNION OF INDIA

JUDGEMENT

(1.) PETITIONER M/s Ranganatha Associates is seeking a writ of certiorari to quash the endorsements at Annexure-G, dt. 17th June, 1999, and Annexure-J, dt. 5th Aug., 1999, in addition to seeking a direction to the respondents to adjust or set off the refund due of Rs. 92,87,365 for the asst. yr. 1989-90 against the tax payable of Rs. 31,11,623 under the Kar Vivad Samadhan Scheme, 1998, for the asst. yr. 1990-91. Other consequential prayers are also sought for by the petitioners.

(2.) WP Nos. 33422-23 of 1999 are filed by Smt. N. Leelavathi and M/s Ranganatha Associates seeking for similar prayer. Facts and grounds are same or similar. Petitioners want Annexure-K to be quashed. Annexure-K is nothing but an endorsement of rejection of the application filed by the petitioners in terms of the Scheme. Reasons given is one of non-payment in terms of the Scheme.

(3.) WP Nos. 33432-33 of 1999 are filed by Sri D. Ramachandrappa and M/s Ranganatha Associates; WP Nos. 33434-35 of 1999 are filed by Sri D. Jairaj and M/s Ranganatha Associates; and WP Nos. 33436-37 of 1999 are filed by Sri D. Vijayakumar and M/s Ranganatha Associates. In all these petitions also petitioners challenge rejection of their applications.