RAKESH BALA Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioners through instant petition under Articles 226/227 of the Constitution of India are seeking setting aside of order dtd. 20/1/2004 whereby their House No.220, Sector 40-A, Chandigarh has been attached.

(2.) Mr. Yogesh Putney, Senior Standing Counsel, during the course of hearing, produced copy of order dtd. 23/10/2019 passed by ITO, Ward-6(1), Mohali whereby attachment of aforesaid house has been lifted. The said order has been passed with the prior approval of Principal Commissioner of Income Tax, Chandigarh-II. He further submits that in view of the aforesaid order, the instant petition has rendered infructuous.

(3.) Copy of order dtd. 23/10/2019 is taken on record. Registry is directed to tag the same at an appropriate place on the case file.