LAKSHMI BRICK INDUSTRIES Vs. TAX RECOVERY OFFICER XXVII

JUDGEMENT

(1.) Writ Petition Nos.22913 to 22915 of 2012 are filed praying to issue a Writ of Certiorarified Mandamus, calling for the records of the first respondent in Order TR No.185/2012-13 relating to the assessment year 2006-07, TR No.187/2012-13 relating to the assessment year 2009-10, TR No.186/2012-13 relating to the assessment year 2008-09, and quash the order of attachment of immovable property dated 15.5.2012 and direct the first respondent to lift the order of attachment of immovable property and intimate the third respondent herein insofar as it relates to assessment years 2006-07, 2009-10 and 2008-09 are concerned.

(2.) Writ Petition No.24101 of 2012 is filed praying to issue a Writ of Certiorarified Mandamus, calling for the records of the first respondent in TRC Nos.185 to 187 relating to the assessment year 2006-07 to 2009-10 and quash the letter dated 22.8.2012 and direct the first respondent to lift the order of attachment of immovable property in respect of 25 flats is concerned.

(3.) By consent, all four writ petitions are taken up together for final disposal.