GAUTAM KHAITAN Vs. UNION OF INDIA

JUDGEMENT

(1.) The present writ petition under Articles 226 and 227 of the Constitution of India prays as follows:-

(2.) Although the writ petition, inter alia impugns the provisions of Sections 10(1) and 54 of the Black Money (Undisclosed Foreign Income and Assets) and Imposition of Tax Act, 2015 (hereinafter referred to as 'the said Act'); learned counsel appearing on behalf of respondent No.1/Union of India states that, they do not wish to file a reply thereto and adopt the counter affidavit filed on behalf of respondents No.2 and 3; the Income Tax Department.

(3.) We have heard learned counsel appearing on behalf of the parties on the application seeking stay of the operation and effect of the order dated 22.01.2019 and further restrain them from taking any action against the petitioner under the provisions of Section 10 of the said Act.