SHANTI DEVI Vs. INCOME TAX OFFICER

JUDGEMENT

(1.) THE petitioner in this writ petition has prayed for a writ of mandamus directing the opposite parties not to auction the petitioners property No. 133 of 1959, Juhi, Kanpur.

(2.) THE main grievance which has been raised in this writ petition is that the petitioner has filed several applications for getting the interest waived before the opposite parties which have not been disposed of as yet. It has not been disputed that, according to the opposite parties, a sum of Rs. 5,42,174 is sought to be recovered as income-tax and interest. Out of the aforesaid amount, a sum of Rs. 68,482 has been shown as the amount of income-tax and Rs. 4,73,692 has been shown towards the interest. According to the petitioner, an amount of Rs. 60,000 towards income-tax dues had been paid on February 19, 1988, March 1, 1988 and March 7, 1988.At the admission stage, we have heard Sri Bharatji Agrawal, counsel appearing for the Department, and the present writ petition is being disposed of finally in accordance with the rules of the court.

(3.) SUBJECT to the aforesaid observations, the present writ petition is finally disposed of. A certified copy of this order shall be given to learned counsel for the parties on payment of usual charges within 24 hours.