Madras High Court
Selvi J.Jayalalithaa vs The Assistant Commissioner Of Income ... on 20 April, 2021
Author: S.M.Subramaniam
Bench: S.M. Subramaniam
W.P.No.1474 of 2001
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 20.04.2021
CORAM
THE HONOURABLE MR.JUSTICE S.M. SUBRAMANIAM
W.P.No.1474 of 2001
Selvi J.Jayalalithaa,
D/o.R.Jayaraman .. Petitioner
-vs-
1.The Assistant Commissioner of Income Tax,
Central Circle – II (5),
No.108, Mahatma Gandhi Road,
Nungambakkam, Chennai-600 034.
2.The Income Tax Officer,
Tax Deduction at Source – II (TDS-II),
No.108, Mahatma Gandhi Road,
Nungambakkam, Chennai-600 034. .. Respondents
Petition filed under Article 226 of the Constitution of India praying
for issuance of Writ of Certiorari to call for the records pertaining to the
proceedings in E.O.C.C.No.161 of 1996 on the file of the Additional Chief
Metropolitan Magistrate, Economic Offences Court No.1, Egmore, Chennai
so as to quash the same.
For Petitioner : Mr.L.P.Shanmugasundaram
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https://www.mhc.tn.gov.in/judis/
W.P.No.1474 of 2001
For Respondents : Mr.A.P.Srinivas,
Senior Standing Counsel
ORDER
The learned counsel for the petitioner made a submission that during the pendency of this writ petition, the petitioner died on 05.12.2016. He further submits that the Economic Offences Case, registered against the writ petitioner, has been closed.
2.Thus, in view of the above, no further adjudication needs to be undertaken and accordingly, this writ petition stands dismissed as abated.
No costs.
20.04.2021 Index : Yes Speaking Order :Yes/No abr To
1.The Assistant Commissioner of Income Tax, Central Circle – II (5), No.108, Mahatma Gandhi Road, Nungambakkam, Chennai-600 034.
2.The Income Tax Officer, Tax Deduction at Source – II (TDS-II), No.108, Mahatma Gandhi Road, Nungambakkam, Chennai-600 034.
Page 2 of 3https://www.mhc.tn.gov.in/judis/ W.P.No.1474 of 2001 S.M.Subramaniam, J.
(abr) W.P.No.1474 of 2001 20.04.2021 Page 3 of 3 https://www.mhc.tn.gov.in/judis/