RAMNATH KAPOOR Vs. COMMISSIONER OF INCOME TAX

JUDGEMENT

(1.) THIS petition is directed for seeking following reliefs :- Issue a writ of mandamus or such other writ or writs directing the respondents to release the seized assets of the petitioner and;

(2.) ISSUE any other writ or order or direction which the Hon. Court deems fit and proper in the facts and circumstances of the case. 2. The respondents had seized National Saving certificates of Rs.2,80,000/- wrongly typed as Rs.28,00,000/- in para 5.3 of the petition, Kisan Vikas Patra of Rs.18,83,000/- and FDRs of Rs.37,49,946/- belonging to the petitioner.

(3.) FROM the perusal of the application I.A.2653/11 we find that in respect of Kisan Vikas Patra and National Saving Certificates, an assessment order has already been passed and now petitioner wants to take back the FDRs of Rs.37,49,946/- for which the petitioner is ready to furnish bank guarantee.