GANGADHAR NARSINGDAS AGRAWAL Vs. T. K. CHATTERJEE

JUDGEMENT

(1.) Heard learned counsel appearing on behalf of the petitioner and learned counsel appearing on behalf of the respondents.

(2.) Rule. Rule is made returnable forthwith. By consent heard forthwith.

(3.) The petitioner in this petition is challenging the order passed by respondent no.1 i.e Chief Commissioner of India and also for a appropriate writ directing directing respondent no.1 to withdraw and cancel order dated October, 2005 and to waive interest amounting to Rs.13,60,762/- ( Rupees thirteen lakhs sixty thousand seven hundred and sixty two only) levied under Section 234B of the Income Tax Act and restrain respondent no. 3 from recovering balance interest amount amounting to Rs.43,078/- (Rupees forty three thousand seventy eight only) and to refund sum of Rs.13,17,684/- (Rupees thirteen lakhs seventeen thousand six hundred eighty four only).