COMMISSIONER OF INCOME TAX Vs. BIJU PATNAIK

JUDGEMENT

(1.) THE applicant seeks to intervene in this reference made by the Tribunal under Section 256(1) of the Income-tax Act, 1961.

(2.) EXCEPTING that the assessee is a political man having political rivalry, there is no other ground for considering the application for intervention. There is no scope under the Act for a third person to approach the Income-tax Officer to assist it to make assessment of the assessee. Thus, the Income-tax Officer could not have allowed the prayer of the petitioner, An appeal under the Act can be filed either by the assessee or by the Department. There is no scope for a third person who is not affected directly either by adding an amount to the income or deducting the same from the income of the assessee to prefer an appeal. Thus, appeal by the applicant would have been incompetent. A party to an appeal can only request for reference on a question of law arising out of the order. Third parties to assessment like the applicant have no right to request for a reference, Even the Tribunal has no suo motu power under Section 256 of the Act and this court has also no suo motu power under Section 256(2) of the Act for a reference. No other provision under the Income-tax Act has been brought to our notice where a person who is not an assessee can have any say in the matter of assessment.