ABHIMANYU SHARMA Vs. UNION OF INDIA

JUDGEMENT

(1.) The instant writ petition was premised on the grievance that on account of the difficulties being faced by the residents of Jammu and Kashmir and the interruption of the Broadband facility which was not accessible to all residents, it was difficult for the persons residing in the Jammu and Kashmir to file income tax returns which under Section 139(1) of the Income Tax Act 1961 can be filed through online mode only. In this backdrop, the petitioner filed the present writ petition in public interest seeking the following directions:

(2.) Today, Mr. Dharminder Gupta, Income Tax Officer, Jammu Headquarters of the Income Tax, has appeared before us and has handed over a notification dated 31st October 2019 issued by the Government of India which reads as follows:

(3.) On reading of the above, it would appear that all the grievances which were expressed by Mr. Abhimanyu Sharma, Advocate, who has filed the writ petition in person, appear to have been met. Therefore, nothing further remains for adjudication in the matter.