Tvl.Sri Ambika Saw Mills vs The Income Tax Officer on 28 April, 2016

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Madras High Court

Tvl.Sri Ambika Saw Mills vs The Income Tax Officer on 28 April, 2016

Bench: B.Rajendran

        

 

BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT               

DATED : 28.04.2016  

CORAM   
THE HONOURABLE MR.JUSTICE B.RAJENDRAN            

W.P.(MD).No.8707 of 2016  

W.P(MD).Nos.8707 to 8781 of 2015  
and 
W.M.P.(MD).Nos.6957 to 6971 of 2016   



Tvl.Sri Ambika Saw Mills,
rep.by Mr.Madhavji Naarayan Patel,
1/515, Tenkasi Road, Piranoor Border,
Shencottah, 
Tirunelveli District                       ...  Petitioner

                                        Vs.

1.The Income Tax Officer,
  TDS Ward, Nellai City Centre,
  Tiruchendur Road,
  Rahmath nagar, 
  Tirunelveli-627 011.

2.Union of India,
  rep.by its Secretary,
  Ministry of Finance,
  Department of Revenue,
  New Delhi.                                    ...Respondents 

        Writ Petition filed under Article 226 of the Constitution of India for
the issuance of a Writ of Certiorarified Mandamus to call for the records
relating to TAN:MRIS03158B dated 29.03.2016 for assessment year 2014-2015   
passed by the first respondent, quash the same and direct the first
respondent to consider Form 27C submitted  by the petitioner.

!For petitioners  : Mr.Reghavan Ramachandran 
                    for M/s.Lakshmi Kumaran 
^For R.1                  : Mr.R.Krishnamoorthy
For R.2           : Mr.S.Shanmugaselvan         

:COMMON ORDER

After some elaborate arguments, when this Court pointed out that since there is factual matrix involved in all these Writ Petitions, the learned counsel for the petitioners fairly submitted that the matter has to be gone into detail in an appeal.

2. In that view of the matter, all these Writ Petitions are disposed of, giving liberty to the petitioners to approach the appropriate appellate authority for preferring an appal and work out their remedy, in the manner known to law. At this juncture, it is brought to the notice of this Court that the time for preferring an appeal will be over by 01.05.2016. Therefore, the time alone is extended upto 10.05.2016 to enable the petitioners to prefer an appeal. No costs. Consequently, the connected miscellaneous petitions are closed.

1.The Secretary to Government The State of Tamil Nadu, Revenue Department, Fort.St.George, Chennai.

2.The District Collector, Madurai District, Madurai.

3.The Revenue Divisional Officer, Madurai District, Madurai.

4.The Tashildar, Madurai South, Madurai District, Madurai.

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