SITA RAM PRASAD VERMA Vs. UNION OF INDIA

JUDGEMENT

(1.) THIS petition has been filed to quash the notice dt. 27th March, 2000, Annexure 2, to the writ petition. The notice has been served on the bank where the petitioner has an account. The notice is under s. 281B of the IT Act, 1961 ('the Act'). In addition, the petitioner has also received a notice under s. 158BD of the Act.

(2.) THE law provides that whatever action the IT Department may take, it must be taken within the present action has been taken. There already has been search of the petitioner's premises. The Court cannot hold making an observation that it did inquire from the counsel for the petitioner as to who exactly was the other joint holder in an account which has been referred as number 16565 in reference to Annexure 2(b) to the writ petition. The Court did not receive an answer. At this stage, the Court is not drawing any conclusions.