K VENKATESH NAYAK Vs. INCOME TAX OFFICER

JUDGEMENT

(1.) THIS appeal is prefered against the order dt. 12th Oct., 1992 passed by the learned Single Judge in Writ Petition No. 29666 of 1992. Learned Single Judge has rejected the writ petition, therefore, the petitioner in the writ petition has come up in this appeal.

(2.) IN the writ petition the petitioner sought for the following reliefs :

(3.) IN the light of these contentions, the points that arise for consideration are as follows :