Rajasthan High Court - Jodhpur
The Pr. Commissioner Of Income Tax -1 vs Jodhpur Development Authority on 13 August, 2021
Author: Vijay Bishnoi
Bench: Vijay Bishnoi
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 10724/2021
The Pr. Commissioner Of Income Tax-1, Income Tax Department,
Aayakar Bhawan, Poata C Road, Jodhpur (Rajasthan)
----Petitioner
Versus
Jodhpur Development Authority, Through Its Secretary, Jodhpur
Development Authority, Jodhpur (Rajasthan).
----Respondent
For Petitioner(s) : Mr. K.K. Bissa
Mr. G.S. Chouhan
HON'BLE MR. JUSTICE VIJAY BISHNOI
Order 13/08/2021 Learned counsel for the petitioner-Department has submitted that the allotment of the land in question was cancelled by the respondent-JDA on the ground that the petitioner-Department did not construct the quarters of the employees within the stipulated time. Learned counsel for the petitioner-Department has submitted that earlier the land in question was involved in some litigation and the same litigation came to an end only in the year 2019 and as such the petitioner-Department could not started the construction of quarters of the employees on the said land.
Issue notice. Issue notice of stay petition as well, returnable within a period of four weeks.
On the next date of hearing, learned counsel for the petitioner-Department shall apprise this Court that when the (Downloaded on 13/08/2021 at 09:00:02 PM) (2 of 2) [CW-10724/2021] petitioner-Department is going to start construction of the quarters of the employees.
Meanwhile, the status quo, as it exists today, shall be maintained by the parties.
(VIJAY BISHNOI),J Abhishek Kumar S.No.62 (Downloaded on 13/08/2021 at 09:00:02 PM) Powered by TCPDF (www.tcpdf.org)