MOHINDER KAUR Vs. INCOME TAX OFFICER

JUDGEMENT

(1.) SRI Shashi Kant Gupta for the petitioner and Sri Ashok Kumar, standing counsel for the respondents. They are heard.

(2.) THIS petition was heard yesterday also, i.e., on October 16, 1996, and orders were reserved but during the lunch hour Sri Shashi Kant Gupta appeared in chambers to request that the writ petition be reheard as certain legal grounds could not be urged during the course of arguments. This persuaded this court to place this petition for rehearing today.

(3.) BY this petition, the petitioner Smt. Mohinder Kaur, wife of the late Sardar Saran Singh, seeks a writ in the nature of certiorari quashing the proclamation of sale dated September 9, 1996, and an order dated September 17, 1996, passed by respondent No. 2, the Tax Recovery Officer, Kanpur (contained in annexures 8 and 9 to the writ petition respectively), whereby auction sale of the house of the late Sardar Saran Singh, bearing corporation No. 113/14, located in Swarup Nagar, Kanpur, fixed on October 17, 1996, at 'Aaykar Bhawan', Civil Lines, Kanpur, is adjourned to October 23, 1996.