TRIVENI DEVI Vs. ASSISTANT COMMISSIONER OF INCOME TAX

JUDGEMENT

(1.) BY this writ petition, the petitioner seeks to quash the retention of original deed by the respondent and also prays that the respondent be directed to deliver the original title deed expeditiously.

(2.) THIS writ petition has been filed on May 18, 1996. In pursuance of the show-cause notice issued on May 27, 1996, the respondent has filed a reply. A rejoinder has also been filed.

(3.) I have heard learned counsel for the parties and perused the material on record as well as the case law cited at the Bar.