ANIL RATILAL BAKERI Vs. TAX RECOVERY OFFICER

JUDGEMENT

(1.) By this writ application under Article 226 of the Constitution of India, the writ applicants have prayed for the following reliefs:

(2.) The writ applicants claim to be the lawful owners of the property bearing revenue survey No.310 (old No.163), admeasuring 12950 sq. mtrs., located at Sughad, Taluka and District : Gandhinagar. It came to the notice of the writ applicants that the above referred immovable property has been attached by the Income Tax Department on the premise that the owner of the same is one Mr. Vikas Arvindbhai Shah. The order of attachment passed by the Tax Recovery Officer, Central Ahmedabad is dtd. 18/2/2019. It is the case of the writ applicants that Vikas Arvindbhai Shah has nothing to do with the property-in-question.

(3.) Mr. Chudgar, the learned counsel appearing for the writ applicants pointed out that along with the memorandum of the writ application, relevant documentary evidence has been attached to indicate that his clients are the lawful owners of the property-in-question. He further pointed out that Vikas Arvindbhai Shah is dead and gone. While he was alive, he created trouble for many assesses like the writ applicants.