RAJ KUMAR SHARMA Vs. SECRETARY GOVERNMENT OF INDIA

JUDGEMENT

(1.) ON 20th Nov., 1997, the IT authorities conducted a raid to ascertain the assets of the petitioner's son Suresh Sharma. Certain records relating to the petitioner were also taken into possession. The petitioner has approached this Court with the prayer that a writ in the nature of mandamus be issued directing the respondents to return all the original documents 'relating to the house of petitioner along with National Saving Certificates seized by them during search and seizure. . . .' Notice of motion was issued.

(2.) THE counsels for the parties have been heard.

(3.) MR . Mittal submits that the original documents relating to the petitioner's House No. 3094, Sector 21-D, Chandigarh should also be released, Mr. Sawhney states on instructions from Mr. N.K. Saini, Asstt. CIT, Chandigarh, that the title deeds are not in the custody of the Department.