KINGS INTERNATIONAL Vs. INCOME TAX OFFICER

JUDGEMENT

(1.) HEARD learned counsel for the petitioner and learned standing counsel. The petitioner, by means of the present writ petition, has sought a writ of mandamus directing the Income-tax Officer, Circle-I(6), Kanpur, to stop the recovery of tax demand, vide notice dated March 5, 1990, and also to lift the illegal attachment of the bank accounts of the petitioner without giving notice to the petitioner. According to the petitioner, the Income-tax Officer, without issuing any revised challan for the alleged income-tax dues, attached the bank accounts of the petitioner and has not adjusted the refund and the deposits made by him. According to the petitioner, the recovery is not on the basis of the final appellate order but on the basis of the earlier assessment order.

(2.) HAVING heard learned counsel for the petitioner and learned standing counsel, we propose to decide this writ petition finally at the stage of admission. It is, accordingly, disposed of finally.

(3.) CERTIFIED copy of this order be issued to learned counsel for the petitioner on payment of usual charges today.