REKHADEVI OMPRAKASH DHARIWAL Vs. TAX RECOVERY OFFICER

JUDGEMENT

(1.) Rule. Learned advocate Mrs. Mauna M. Bhatt waives service of rule on behalf of respondent no. 1 and learned AGP Mr. Chintan Dave waives service of rule on behalf of respondent no. 2.

(2.) With the consent of all, the petition is taken of for final disposal.

(3.) The present petition under article 226 of the Constitution of India challenges the order dated 26.05.2015 passed by TRO, Ahmedabad (respondent no. 1) under rule 16 of the second schedule of the Income Tax Rules. Under the impugned order, sale deed dated 11.12.2008 of property situated at 142, Sardar Patel Colony, Sardar Patel Cooperative Housing Society, Navrangpura, Ahmedabad was declared null and void, and the property was also ordered to be auctioned under communication dated 19.12.2017.