HERAMBH ANANDRAO SHELKE Vs. UNION OF INDIA

JUDGEMENT

(1.) This Writ Petition, filed under Art. 226 of the Constitution of India impugns the order dated 2nd Jan., 2018 passed by respondent no.1 purportedly under Sec. 127(2) of the Indian Income-Tax Act, 1961 (the Act) transferring his case from Kolhapur to Mumbai, on the ground that it is without jurisdiction. Thus liable to be quashed by issuing appropriate writ, order and/or directions.

(2.) Heard Mr. Mistri, Learned Senior Counsel for the petitioner and Mr. Singh for the respondents.

(3.) With the consent of the parties, the petition is taken up for final hearing.