LAWS(MAD)-2017-11-71

MR. THIAGARAJAN KUMARARAJA Vs. UNION OF INDIA

Decided On November 06, 2017
Mr. Thiagarajan Kumararaja Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) Heard V. Prashanthkiran, learned counsel for the petitioner, Mr. Rabu Manohar, learned Senior Panel Counsel for the Central Government and Mr. G. Rajagopalan, learned Additional Solicitor General assisted by Mrs. Hema Muralikrishnan, learned Standing Counsel appearing for the Income Tax Department. This Court also heard Mr. Suhrith Parthasarathy, learned counsel, who intervened in the matter, as he had appeared in another writ petition in W.P. No.27826 of 2017 wherein an identical prayer is sought for and a interim order has been granted on 31.10.2017.

(2.) In fact, the petitioner, in the typed set of papers filed in this writ petition, has enclosed the interim order granted by this Court on 31.10.2017, which is quoted herein below :

(3.) In this writ petition, the petitioner seeks a direction to the third respondent to grant permission to him to file his income tax returns for the assessment year 2017-18 either manually or through appropriate e-filing facility without insisting the petitioner to produce his aadhaar card and/or enrollment ID as defined under section 139AA of the Income Tax Act, 1961 (hereinafter called the Act) and not to initiate coercive action against the petitioner.