Telangana High Court
The Cooperative Industrial Estate Ltd, vs The Principal Chief Commissioner Of ... on 23 September, 2023
Author: P.Sam Koshy
Bench: P.Sam Koshy
THE HON'BLE SRI JUSTICE P.SAM KOSHY
AND
THE HON'BLE SRI JUSTICE LAXMI NARAYANA ALISHETTY
W.P.No.21497 of 2023
O R D E R:(per Hon'ble Sri Justice P.SAM KOSHY) Heard Mr.Girija Shankar Sharma, learned counsel for petitioner, Ms.Sundari R. Pisupati, Senior Standing Counsel for Income Tax Department and Mr.B.Mukharjhee, learned counsel representing on behalf of Mr.Gadi Praveen Kumar, learned Deputy Solicitor General of India, for respondent No.5. Perused the material on record.
2. The present writ petition has been filed seeking for issuance of a writ of mandamus to the respondents directing them to ensure that the Old PAN No.AABCT4985B into New PAN No.AALAT2367B of the Petitioner-Society and the further prayer was to direct the respondents to transfer the complete & entire Records, Data, Information, Orders, Demands, Notices, etc., from the Old PAN No.AABCT4985B to the New PAN No.AALAT2367B.
3. For the last couple of hearings, it is been submitted by the learned counsel for the Department that since there was certain software issues and some technical difficulties that the department was facing, the grievance of the petitioner could not be redressed. 2
4. Today, when the matter is taken up for hearing, learned counsel for the Department submits that she has instructions to state that the two pan numbers of the petitioner have since been merged. Further, again because of certain software issue and technical problems the whole data is not been able to be merged with the new pan number. Nonetheless, she submits that the petitioner shall be permitted to use the old data and the departmental authorities would be accepting the same when filed.
5. Learned counsel for the petitioner submits that there is some difficulty that the petitioner is finding, so far as logging in to the portal through the new number allotted to them. However, during the intervening period the department has been continuously issuing notices to them and there is an apprehension of the petitioner - society that the respondents may take some coercive steps.
6. Be that as it may, considering the fact that the departmental counsel has made a statement that the two pan numbers have been merged and that the petitioner would be permitted to use the old data and which the departmental authorities would be considering, we are of the considered opinion that the substantial grievance of the petitioner stands redressed. However, as regards the apprehension of 3 the petitioner so far as the difficulty in logging in, it is directed that the respondents shall render all possible assistance to the petitioner in ensuring that they are able to login to the merged number. Further, the respondents would also consider the information that the petitioner would be providing from the old data that is available with them in the course of the furnishing of the statutory forms which the petitioner are required to file.
7. With the aforesaid direction, this Writ Petition stands disposed of. No order as to costs.
8. As a sequel, miscellaneous applications pending if any in this writ petition, shall stand closed.
_________________ P.SAM KOSHY, J ________________________________ LAXMI NARAYANA ALISHETTY, J 23.09.2023 AQS/HFM 4 THE HON'BLE SRI JUSTICE P.SAM KOSHY AND THE HON'BLE SRI JUSTICE A. LAXMI NARAYANA WP No.21497 of 2023 (per the Hon'ble Sri Justice P.SAM KOSHY) 23.09.2023 AQS/HFM