SANGAM LAL Vs. COMMISSIONER OF INCOME TAX

JUDGEMENT

(1.) THE petitioner prays that the notices issued under rr. 38 and 52 of the I.T. Rules, for the sale of a house having been served on him in the course of the proceeding pending for recovery of income-tax dues, may be quashed.

(2.) THE petitioner's case is that he received a notice fixing 21st February, 1974, as the date for the sale of the house, on 15th January, 1974. On 13th February, 1974, he filed an objection to the sale of the property before the TRO. He filed another objection on 30th June, 1974, objecting to the sale of the house. THE grievance of the petitioner is that without disposing of these objections the TRO is proceeding to sell the house. This is evident from a second notice dated 8th November, 1974, stating that the house will be sold on 20th December, 1974.

(3.) IN the result, the petition succeeds and is allowed. The TRO, Allahabad, is directed to proceed to decide the objections filed by the petitioner and not to sell the house in question, without first deciding the objections. IN the circumstances, the parties will bear their own costs.