Rajasthan High Court - Jaipur
Narendra Prakash Kaushik Ors vs Income Tax Officer And Ors on 26 September, 2011
Author: Ajay Rastogi
Bench: Ajay Rastogi
In The High Court of Judicature for Rajasthan Jaipur Bench, Jaipur O R D E R S.B. Civil Writ Petition No.13658/2011 Narendra Prakash Kaushik & Ors. Vs. Income Tax Officer, Ward-1(1), Kota & Ors. Date Of Order :: 26.09.2011 Hon'ble Mr. Justice Ajay Rastogi Mr. Sanjay Jhanwar, for petitioners.
One of the contentions advanced by the counsel is that the scheme of provident fund has been duly notified and approved by the government vide its notification dt.24.06.2011 and at one stage their employer in regard to notice issued by the respondent approached to this Court by filing CWP-8401/2011 and in the light of notification (supra) while issuing notices interim order was passed by the Court on 04.07.2011 and immediately thereafter individual notices have been served upon the petitioners.
Issue notice of writ & stay petition along with a copy of this order to the respondents as to why the petition may not be finally disposed of at the stage of admission, returnable by four weeks. Notices may be given 'dasti', if desired.
In the meanwhile, proceedings initiated by the respondent u/S.147 of the Income Tax Act,1961 pursuant to notice u/S.148 dt.08.07.2011 to individual writ petitioner in the instant petition till further orders shall remain stayed.
(Ajay Rastogi),J.
VS Shekhawat/-p.1 13658cw11Sep26NtcSty.doc