SAJID SALIMBHAI SAIYED Vs. UNION OF INDIA

JUDGEMENT

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

(2.) In connection with the above, it is to inform you that a huge demand in outstanding in the case of Shri Aziz Ahmed Shaikh, to recover the same the TRO, Central Range, Surat has attached his immovable property by issuing ITCP-16 dated 17.09.2012. The detail of the property is mentioned below:

(3.) In this connection, it is to inform you that the TRO has attached the above mentioned property under rule 48 of the second schedule of the income-tax Act, 1961 and by issuing order of attachment of the property TRO has prohibited and restrained the defaulter assessee from transferring or charging the property in any way and prohibited all the persons from taking any benefits under such transfer or charge.