Kerala High Court
K. Padmanabha Bhat vs The Agrl.Income Tax & Sales Tax Officer on 18 February, 2009
Author: S.Siri Jagan
Bench: S.Siri Jagan
IN THE HIGH COURT OF KERALA AT ERNAKULAM
OP.No. 9747 of 1998(I)
1. K. PADMANABHA BHAT
... Petitioner
Vs
1. THE AGRL.INCOME TAX & SALES TAX OFFICER
... Respondent
For Petitioner :SRI.P.SREEHARI
For Respondent : No Appearance
The Hon'ble MR. Justice S.SIRI JAGAN
Dated :18/02/2009
O R D E R
S. Siri Jagan, J.
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O.P. No. 9747 of 1998
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Dated this, the 18th February, 2009.
J U D G M E N T
Petitioner challenges Exts.P1 and P2 in this original petition. Ext. P1 is only a notice directing the petitioner to file return under the Kerala Agricultural Income-tax Act. The petitioner cannot challenge Ext. P1 in so far as he is bound to file return even if it is Nil return. Ext. P2 is again a notice under Section 41 of the Kerala Agricultural Income-tax Act, 1991, whereby the petitioner had been required to deliver to the Agricultural Income-tax Officer a return in the form attached for the agricultural income assessable for the years 1991-92, 1992-93 and 1993-94. Again that also, the petitioner cannot challenge since the petitioner is bound to file a return under the Act. The petitioner raises a contention that the issue involved is covered by the decision in K.G. Reshava Bhat v. State of Kerala and others, [1997(7) KTR 128 (Ker.).
It is for the petitioner to raise all his contentions in support of his return based on that judgment. Therefore, without prejudice to the petitioner's right to raise all his contentions before the respondents, this original petition is closed.
Sd/- S. Siri Jagan, Judge.
Tds/ [True copy] P.S to Judge.