Madras High Court
Sriram Educational Trust vs The Chief Commissioner Of Income-Tax on 6 April, 2016
Author: R.Sudhakar
Bench: R.Sudhakar, S.Vaidyanathan
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 06.04.2016
CORAM:
THE HON'BLE MR.JUSTICE R.SUDHAKAR
AND
THE HON'BLE MR.JUSTICE S.VAIDYANATHAN
W.P.No.3319 of 2014
Sriram Educational Trust,
Represented by its
Secretary, Mr.M.D.Balaji,
No.49, Anna Salai,
Chennai-600 002. .. Petitioner
Vs
1.The Chief Commissioner of Income-Tax,
Chennai-III,
121, Mahatma Gandhi Road,
Chennai-600 034.
2.The Deputy Director of Income-Tax,
(Exemptions - II),
121, Mahatma Gandhi Road,
Chennai-600 034. .. Respondents
PRAYER: Writ Petition filed under Article 226 of the Constitution of India praying to issue a Writ of Certiorarified Mandamus, calling for the records of the first respondent in C.No.CCIII/187/10(23C)/07-08 dated 14.03.2013 read with the order in C.No.CCIT III/187/10(23C)/154/13-14 dated 13.11.2013, quash the said orders and consequently direct the respondents to restore the approval to the petitioner granted under Section 10(23C)(vi) of the Income Tax Act, 1961.
For Petitioner : M/s.R.Sunil Kumar
For Respondents : Mr.
O R D E R
(Order of the Court was made by Mr. R. Sudhakar, J) It is stated by the learned counsel for the petitioner that a Review Petition has been filed before the Chief Commissioner of Income Tax, Chennai. The authorities are at liberty to deal with the matter, in accordance with law.
2. Since a review petition has been filed, the writ petition need not be kept pending before this Court. Hence, giving liberty to the petitioner Trust to pursue the said issue in accordance with law, this petition is closed.
06.04.2016 Index: Yes/No Internet: Yes/No avr To
1.The Chief Commissioner of Income-Tax, Chennai-III, 121, Mahatma Gandhi Road, Chennai-600 034.
2.The Deputy Director of Income-Tax, (Exemptions - II), 121, Mahatma Gandhi Road, Chennai-600 034.
R.SUDHAKAR,J AND S.VAIDYANATHAN,J avr W.P.No.3319 of 2014 06.04.2016 W.P.No.34152 of 2013 08.04.2014 19.04.2011 As the petitioner's retirement date is 31.05.2016, in case, the petitioner succeeds in the writ petition, he is entitled to get all other benefits arising out of non-continuation of service beyond 31.05.2014, which may be subject to the result of this writ petition.