Madras High Court
Ra 337 Tneb Rajapalayam vs The Chief Commissioner Of Income Tax on 6 April, 2026
Author: D.Bharatha Chakravarthy
Bench: D.Bharatha Chakravarthy
W.M.P.(MD)No.25881 of 2025 in
W.P.(MD)No.13764 of 2025
W.M.P.(MD)No.25881 of 2025
in
W.P.(MD)No.13764 of 2025
D.BHARATHA CHAKRAVARTHY, J.
The Writ Petition was disposed of by order dated 30.04.2025. In the original prayer made by the writ petitioner, instead of mentioning the Assessment Year 2020–2021, it was erroneously stated as the financial year 2020–2021. The same was carried into the prayer portion of the order as well, and the order was accordingly uploaded.
2. The present application has been filed to amend the prayer by substituting “financial year 2020–2021” with “Assessment Year 2020–2021.”
3. According to the learned counsel for the petitioner, the error is only an inadvertent and innocuous mistake that occurred at the time of filing of the Writ Petition.
4. The learned Standing Counsel for the respondents is also present.
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5. Considering the reasons stated, the amendment is allowed. The Registry is directed to carry out the necessary correction in the order dated 30.04.2025, in the prayer portion, and issue and re-upload the corrected order.
06.04.2026 smn2 ____________ Page 2 of 3 https://www.mhc.tn.gov.in/judis W.M.P.(MD)No.25881 of 2025 in W.P.(MD)No.13764 of 2025 D.BHARATHA CHAKRAVARTHY, J.
smn2 W.M.P.(MD)No.25881 of 2025 in W.P.(MD)No.13764 of 2025 06.04.2026 ____________ Page 3 of 3 https://www.mhc.tn.gov.in/judis