D LEELAVATHY Vs. DIRECTOR OF MEDICAL EDUCATION

JUDGEMENT

(1.) HEARD the learned counsel appearing for the petitioner and the learned Government Advocate for taxes, appearing on behalf of the respondents 1 to 4 and the learned counsel appearing on behalf of the first respondent.

(2.) AT this stage of the hearing of the writ petition, the learned counsel appearing on behalf of the petitioner had submitted that it would suffice if the petitioner is permitted to make a representation to the fifth respondent, with regard to the refund of income tax deducted at source by the first respondent and if the fifth respondent is directed to dispose of the same, on the petitioner submitting the relevant records, including the returns filed by the petitioner.