JETHMAL BHAGWANDAS SHAH Vs. TAX RECOVERY OFFICER

JUDGEMENT

(1.) AT the request of the parties the matter is disposed of finally today.

(2.) LEARNED counsel for the petitioner wants quashing of notice for settlement of sale proclamation dated 4 -2 -1997, informing the petitioner that 31 -3 -1997, has been fixed for proclamation of sale and setting of terms and conditions thereof. Even before that date, on 12 -3 -1997, proclamation for auction of the properties to recover the income -tax dues has been issued, which includes the present petitioner. As far as the present petitioner is concerned, his property could not have been included in the proclamation dated 12 -3 -1997, inasmuch as notice for settlement of sale proclamation dated 4 -2 -1997, has been issued to the petitioner.

(3.) THE petitioner has also contended that he has made an application for waiver of interest, which application can also be decided before the property is put to auction and respondent No.2 shall decide the waiver application before the date of auction. This petition is accordingly disposed of. No order as to costs.