LAKSHMINARAYANAN ENGINEERS AND CONTRACTORS Vs. SECY KSEB

JUDGEMENT

(1.) THE petitioner has approached this court for the issuance of a writ of mandamus or other appropriate writ to the first respondent, the Kerala State Electricity Board, to a refund of Rs. 19,539 recovered from the petitioner towards income-tax as seen from exhibits P-1 and P-2 statements, or in the alternative, to direct the first respondent to furnish to the petitioner a certificate in Form No. 19C of the Income-tax Act, 1961, in respect of the amounts recovered as income-tax as shown in exhibits P-1 and P-2.

(2.) NOTICE of this petition was served on the respondents way back in 1985. The first respondent has not cared to file a counter-affidavit disputing the claims made by the petitioner. Counsel representing respondents Nos. 1 and 2 were heard.

(3.) THE income-tax authorities, thereafter, informed the petitioner by exhibit P-12 dated September 25, 1984, that the first respondent had not deducted any amount towards tax due from the petitioner for the years 1973-74 and 1974-75. Hence, this original petition.