BEENA MURALIDHAR Vs. TAX RECOVERY OFFICER, HYDERABAD

JUDGEMENT

(1.) The petitioner has challenged the notice dated 12.03.2019 at Annexure - A to the writ petition.

(2.) The petitioner is claiming to be the wife of Sri. B. Muralidhar, who was appointed as part time Director of the Company - M/s. A & G Projects & Technologies Ltd., which was formerly known as K & M Projects & Technologies Pvt. Ltd.,. The said Company appears to have been assessed by respondent No.1 - Authority for the assessment year 1999-00 to 2006-07 and was held liable to pay Rs.29,61,27,320/- (Rupees Twenty Nine Crores Sixty One Lakhs Twenty Seven Thousand Three Hundred Twenty only) to respondent No.1 - Authority.

(3.) It is the contention of the petitioner that she has the Joint Savings Bank Account with her husband in respondent No.2 - Bank and the petitioner is the Primary Account Holder of the said Account. Notice has been issued by respondent No.1 to respondent No.2 for marking the said bank account for lien towards the arrears of tax liability of the husband of the petitioner.