MOHANDAS ISARDAS CHATLANI Vs. ITO

JUDGEMENT

(1.) Rule. Considering the nature of the petitions and the fact that it was listed on 10th October 2019, 21st November 2019 and 5th December 2019, Rule made returnable forthwith.

(2.) On 5th December 2019 learned counsel for respondents sought time to take instructions and file an affidavit in reply, if necessary. Till date no reply has been filed. Mr. rani states that even he has not been served a copy of any such reply. Ms. Ranjita Kumari states that no reply has been filed.

(3.) There are four petitions filed by petitioner in which petitioner is seeking Writ of Mandamus or Writ in the nature of Mandamus and for a direction to respondents to refund various amounts, viz., for Assessment Year 2006-2007 refund sought is Rs.2,67,215, Assessment Year 2007-2008 refund sought is Rs.3,46,392/-, Assessment Year 2008-2009 refund sought is Rs.4,77,274/- and Assessment Year 2009-2010 refund sought is Rs.4,58,766/-.