SYED ALI Vs. UNION OF INDIA

JUDGEMENT

(1.) Instant writ petition has been filed, to forbear the fifth respondent from further proceeding with the show cause notice No.07/ST/2017 (O.C.No.249/2017), dated 18/4/2017.

(2.) Petitioner is the Manager of Syed Complex, situated at Madurai Road, Tirunelveli Junction, Tirunelveli, and also the power agent of present owners, and claim to have inherited the property from their ancestors and enjoying the rental income, as per their share, under the Mohamedan Law of Inheritance. Petitioner is managing the said property and distributing the income to the respective legal heirs, as per their share. It is alleged that the service rendered squarely fall under the category "Renting of Immovable Property"?, in terms of the provisions of Chapter V of the Finance Act, 1994. Action has been taken and show cause notice, dated 18/4/2017 is issued. Being aggrieved, instant writ petition is filed for a mandamus, as stated supra.

(3.) Let us consider few decisions on show cause notice.