Orissa High Court
Rajesh Jayantilal Vajir vs Ito on 21 February, 2023
Author: M. S. Raman
Bench: M. S. Raman
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No.4356 of 2022
Rajesh Jayantilal Vajir .... Petitioner
Mr. S.K. Nayak, Advocate
-versus-
ITO, Ward-1, Rourkela and Another .... Opposite Parties
Mr. Sidharth Sankar Mohapatra,
Sr. Standing Counsel
CORAM:
THE CHIEF JUSTICE
JUSTICE M. S. RAMAN
ORDER
21.02.2023 Order No.
02. 1. The memo of appearance filed by Mr. Sidharth Sankar Mohapatra, learned Senior Standing Counsel for Revenue Department on behalf of Opposite Parties is taken on record.
2. In view of the order passed by this Court on 1st December, 2022 in a batch of writ petitions of which W.P.(C) No.9191 of 2022 (Kailash Kedia v. Income Tax Officer) was a lead matter and the subsequent order dated 10th January, 2023 passed in W.P.(C) No.36314 of 2022 (Shiv Mettalicks Pvt. Ltd., Rourkela v. Principal Commissioner of Income Tax, Sambalpur), the Court declines to entertain the present writ petition, but leaves it open to the Petitioner to raise all grounds available to the Petitioner in accordance with law including the Page 1 of 2 grounds urged in the present petition at the appropriate stage as explained by the Court in those orders.
3. The writ petition is disposed of in the above terms.
(Dr. S. Muralidhar) Chief Justice (M. S. Raman) Judge Laxmikant Page 2 of 2