V.Rajamani Ammal vs The Commissioner Of Income Tax on 13 July, 2016

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Madras High Court

V.Rajamani Ammal vs The Commissioner Of Income Tax on 13 July, 2016

Bench: T.S.Sivagnanam

        

 
IN THE HIGH COURT OF JUDICATURE AT MADRAS

DATED : 13.07.2016

CORAM

THE HONOURABLE Mr. JUSTICE T.S.SIVAGNANAM

W.P.No.5771 of 2005


V.Rajamani Ammal							..	Petitioner
     
     Vs

1.The Commissioner of Income Tax, 
   Nungambakkam, Chennai  600 034.

2.The Joint Commissioner of Income Tax,
   Range-Ii, Cuddalore.

3.Assistant Commissioner of Income Tax,
   Circle-II, Cuddalore.

4.The Tax Recovery Officer-II,
   Soorappanaickenchavadi,
   Cuddalore  607 002.

5.Ramachandran							.. 	Respondents

		Writ Petition filed under Article 226 of the Constitution of India, praying to issue a Writ of Mandamus, forbearing the respondents 1 to 4 from bringing up the properties of the petitioner and bearing Dry S.No.121/1A 7321 sq.ft. with building thereon in Kudithangi, Nellikuppam Municipal Limits, Panruti Taluk, Cuddalore District and Dry S.Nos.329/5A Ac.1.38, 329/4B1 Ac.0.14, 329/4A Ac.0.14, 330/2A Ac.0.01, 318/4 Ac.1.78, 318/5B Ac.0.063, 318/6 Ac.0.56, 328/1 Ac.0.06 and 328/ Ac.3.26 in Veeraperumannalur Village, Panruti Taluk, Cuddalore District in public or private auction, for arrears due by petitioner's husband A.G.Venugopal.
	
		For Petitioner	: No appearance

		For Respondent	: Mr.S.Manoharan Sundaram
					  Additional Government Pleader (R1 to R4)
					  No appearance (R5)

ORDER

When the writ petition is taken up for hearing, Mr.D.Baskar, learned counsel submits that the petitioner has already taken back the papers from him and he has given change of vakalat long back and he is no longer appearing in the matter. Since the petitioner has not made any alternate arrangement inspite of long lapse of time after having taken back the papers from the counsel, it is clear that the petitioner is not interested in prosecuting the matter. Accordingly, the writ petition is dismissed for non-prosecution. No costs. Consequently, connected miscellaneous petition is closed.

13.07.2016 Index:Yes/No Internet:Yes/No cse To

1.The Commissioner of Income Tax, Nungambakkam, Chennai 600 034.

2.The Joint Commissioner of Income Tax, Range-Ii, Cuddalore.

3.Assistant Commissioner of Income Tax, Circle-II, Cuddalore.

4.The Tax Recovery Officer-II, Soorappanaickenchavadi, Cuddalore 607 002.

T.S.SIVAGNANAM,J cse W.P.No.5771 of 2005 13.07.2016

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