M K MAHALAKSHMI Vs. COMMISSIONER OF INCOME TAX

JUDGEMENT

(1.) Heard Mr.K.Rajendra Prasad, learned counsel for the petitioner and Mr.A.N.R.Jayaprathap, learned counsel appearing for the respondents.

(2.) With the consent of the learned counsel on either side, the writ petition itself is taken up for disposal.

(3.) The petitioner is before this Court seeking to quash the notice issued on 30.03.2017, which is a notice under Section 226(3) of the Income Tax Act, 1961 addressed to the petitioner's bank, calling upon to pay a sum of Rs.2,50,380/- (Rupees Two Lakh Fifty Thousand Three Eighty Only) being the arrears of income tax payable by the petitioner.