Telangana High Court
M/S.Sri Lakshmi Venkateswara ... vs Commissioner Of I.T,Rajahmundry,Anot on 28 November, 2018
Author: V.Ramasubramanian
Bench: V Ramasubramanian
* HON'BLE SRI JUSTICE V.RAMASUBRAMANIAN
AND
HON'BLE Ms. JUSTICE J.UMA DEVI
+ Writ Petition No.18119 of 2015
% Date: 28-11-2018
# M/s Sri Lakshmi Venkateswara Developers,
Yamunothri Towers, ASR Nagar, Bhimavaram,
West Godavari District, Andhra Pradesh,
Rep. by its Managing Partner P.Srinivasa Raju
... Petitioner
Vs.
$ 1. Commissioner of Income Tax - Rajahmundry,
1st Floor, Annexue Building, Aayakar Bhavan,
Veerabhadrapuram, Rajahmundry-533 105
2. Income Tax Officer, Ward-2, Income Tax Office,
Sivaraopet, Bhimavaram-534 201,
West Godavari Dist., A.P.
... Respondents
! Counsel for Petitioner: Mr. K.Vasantkumar
Counsel for Respondents: Mr. J.V. Prasad, Standing Counsel
< Gist:
> Head Note:
? Cases referred:
Nil.
2
HON'BLE SRI JUSTICE V.RAMASUBRAMANIAN
AND
HON'BLE Ms. JUSTICE J.UMA DEVI
Writ Petition No.18119 of 2015
Order: (per V.Ramasubramanian, J.)
The petitioner came up with the above writ petition challenging
a notice issued under Section 281B of the Income Tax Act, 1961, by
which the provisional attachment of the stock-in-trade, was made.
2. Heard Mr. K.Vasantkumar, learned counsel for the
petitioner.
3. Pursuant to an interim order passed on 03-9-2015, the
petitioner deposited a sum of Rs.10 lakhs and got the goods
released.
4. Now during the pendency of the writ petition, the
assessment has been completed, all the dues have been
cleared and there is no occasion to continue the order of
attachment. Hence, nothing survives in this writ petition. Therefore,
it is closed. Since the petitioner deposited with the respondents
a sum of Rs.10,00,000/- (Rupees ten lakhs only) in the form of
a Fixed Deposit Receipt pursuant to the interim order, the
respondents shall return the amount together with the interest
accrued if any from the Bank, within a period of two weeks from the
date of receipt of a copy of this order. Pending applications, if any,
shall stand closed. No costs.
___________________________
V.RAMASUBRAMANIAN, J.
_______________ J.UMA DEVI, J.
28th November, 2018. Note:- Issue C.C. by tomorrow. (B/o) Ak 3 HON'BLE SRI JUSTICE V.RAMASUBRAMANIAN AND HON'BLE Ms. JUSTICE J.UMA DEVI Writ Petition No.18119 of 2015 (per VRS, J.) 28th November, 2018.
(Ak)