SRINIVAS C P Vs. INCOME TAX OFFICER

JUDGEMENT

(1.) WHEN the miscellaneous petition came up for hearing, by consent of both parties, the main writ petition itself is taken up for disposal.

(2.) THE prayer in the writ petition is as follows :

(3.) THE third respondent has filed a counter -affidavit in which it is claimed that she was an income - tax assessee till the asst. year 1983 -84 and that xerox copies of income -tax orders for 1982 -83 and 1983 -84 were already filed in this Court and in the family Court, Madras. It is stated that she has been suffering at the hands of the petitioner who finds ways and means to protract the proceedings. As such, it is further prayed in the counter -affidavit that the family Court may be directed to give a decision on the main original petition itself as well as in the interlocutory application for the maintenance of the petitioner.