Madras High Court
T.P.Santosh Kumar vs Union Of India on 3 July, 2017
Author: T.S.Sivagnanam
Bench: T.S.Sivagnanam
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED: 03.07.2017 CORAM THE HONOURABLE MR.JUSTICE T.S.SIVAGNANAM. Writ Petition No.4875 of 2017 and W.M.P.No.5099 of 2017 T.P.Santosh Kumar ... Petitioner vs 1.Union of India Represented by the Chief Secretary to Government Government of Union Territory of Puducherry Puducherry. 2.The Commercial Tax Officer, Mahe. 3.The Deputy Tahsildar (Revenue) Mahe. 4.Mr.Sanjeevan Son of Anandan, Proprietor Royal Chickens, Odayoth House, Pandakkal, Mahe. ... Respondents Writ Petition filed under Article 226 of Constitution of India, to issue a Writ, Order or direction, more specifically a Writ of Certiorarified Mandamus, calling for the records on the file of the 3rd respondent relating to the impugned notice of attachment dated 09.02.2017 bearing Ref. Nil and quash the same and consequently forebear the respondents 1 to 3 from in any manner proceeding against the petitioner in respect of the tax or other arrears due in respect of M/s.Royal Chickens, bearing TIN No.34450009285. For Petitioner : Mr.Sai Bharath and Ilan For R1 to R3 : Mr.K.R.Harin Additional Government Pleader For R4 : Mr.R.Dhanasekar O R D E R
The petitioner has filed this writ petition challenging the proceedings initiated by the 3rd respondent under the provisions of the Pondicherry Revenue Recovery Act, 1970 for recovery of dues payable by Royal Chickens, the 4th respondent.
2.The petitioner's case is that he was the erstwhile partner of the Royal Chickens and resigned from partnership and submitted Form B declaration on 28.09.2009. Therefore, it is submitted that no liability can be fastened on to the petitioner as he is not the partner of the 4th respondent firm. It is seen that the declaration which was filed by the petitioner was returned by the Assessing Officer assigning certain reasons by order dated 05.03.2013 and this order has become final and has not been questioned either by the petitioner or by the 4th respondent. Therefore, the present plea raised by the petitioner apart from being misconceived is not maintainable. It is not in dispute that the order of assessment passed by the 2nd respondent as against the 4th respondent under the provisions of the Pondicherry Value Added Tax Act against the 4th respondent has become final and the 4th respondent or the partnership firm has not challenged those orders and allowed to attain finality. Separate revenue recovery proceedings has been initiated as against the 4th respondent also.
3.In the light of the above facts, the plea raised by the petitioner, at this juncture, is a far fetched plea and cannot be acceded to and the petitioner has not made out any grounds to interfere with the impugned order. Hence, the writ petition stands dismissed. No costs. Consequently, connected Miscellaneous Petition is closed.
03.07.2017 rna Index:Yes/No To
1.Union of India Represented by the Chief Secretary to Government Government of Union Territory of Puducherry Puducherry.
2.The Commercial Tax Officer, Mahe.
3.The Deputy Tahsildar (Revenue) Mahe.
4.Mr.Sanjeevan Son of Anandan, Proprietor Royal Chickens, Odayoth House, Pandakkal, Mahe.
T.S.SIVAGNANAMJ rna W.P No.4875 of 2017 03.07.2017