COURT ON ITS OWN MOTION Vs. CIT

JUDGEMENT

(1.) THIS matter has been listed pursuant to the office note on letter dated 30th April, 2012 written by Anand Parkash, FCA. In the letter, several problems faced by the assessees are mentioned. For the sake of convenience, we reproduce the entire letter in this order:

(2.) ISSUE notice to Union of India, Ministry of Finance through Revenue Secretary, Central Board of Direct Taxes through Chairman, Chief Commissioner of Income Tax, Delhi-I and Director General of Income Tax (Systems), who are impleaded as respondent Nos. 1 to 4 in the present public interest writ petition.