SANDEEP P MEHTA Vs. GOVERNMENT OF INDIA

JUDGEMENT

(1.) THE petitioner, an assessee under the Estate Duty Act, 1953, seeks to quash exhibits P-22 and P-26. By the former, the Revenue declined to accept shares offered by the petitioner in settlement of his tax liability and, by the latter, it fixed Rs. 130 as the value of a share in the event of a decision to accept shares in lieu of tax liability.

(2.) THE petitioner is the accountable person in whose hands the estate of the deceased person is sought to be assessed to estate duty. THE estate was valued at Rs. 13,16,025 and the duty payable was assessed at Rs. 2,35,520 under exhibit P-1. THEreafter, the petitioner made an application under Section 52 of the Estate Duty Act, 1953, requesting that shares of Messrs. Sait Nagjee Purushotham and Co., held by him may be accepted and applied towards his liabilities under the Act.

(3.) WITH this direction, the writ petition is disposed of. Parties will suffer their costs.