Calcutta High Court (Appellete Side)
Sanjib Chakraborty vs Principal Chief Commissioner Of Income ... on 25 November, 2022
25-11-2022
Item No.1
IN THE HIGH COURT AT CALCUTTA
Subrata Constitutional Writ Jurisdiction
Bhattacharyya Appellate Side
WPA No.11982 of 2018
Sanjib Chakraborty
-vs-
Principal Chief Commissioner of Income Tax & Ors.
Ms. Sanchita Dey ...for the petitioner
Mr. Ashok Chakraborty
Mr. Prithu Dudhoria ...for the respondents
The petitioner does not want to proceed with the matter any further.
The respondents-authorities are represented and submit that only challenge in this writ petition is to the vires of section 234F of the Income Tax Act, 1961.
It is further submitted on behalf of the respondents- authorities that there is no order passed against the petitioner, nor is the petitioner aggrieved by any action taken by the respondents-authorities.
In view of the aforesaid, WPA No.11982 of 2018 is dismissed as infructuous.
Interim order, if any, stands vacated.
[Ravi Krishan Kapur, J] 2