(1.) This appeal is directed against the order dated 12.7.2017 passed by the learned Single Bench in a writ petition, being W.P.No.6153 of 2004, filed by the first respondent/writ petitioner, herein after referred to as "the assessee".
(2.) The facts in a nutshell are as under: The assessee filed a settlement application under Sec. 245C of the Income Tax Act, 1961, hereinafter referred to as "the 1961 Act" on 19.1.1996 for settlement of his case pertaining to assessment years 1992-1993 to 1994-1995. By order dated 28.8.1996 in S.A.No.21/V/88/95-IT, the said application was allowed to be proceeded with under Sec. 245D(1) of the 1961 Act.
(3.) Likewise, the assessee filed another settlement application under Sec. 245C of the 1961 Act on 4.3.1998 for settlement of his case pertaining to assessment years 1995-1996. By order dated 27.5.1998, the said application was allowed to be proceeded with under Sec. 245D(1) of the 1961 Act.