New Okhla Industrial Development ... vs Union Of India And 2 Others
2022 Latest Caselaw 1745 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 3
 

 
Case :- WRIT TAX No. - 660 of 2022
 

 
Petitioner :- New Okhla Industrial Development Authority
 
Respondent :- Union Of India And 2 Others
 
Counsel for Petitioner :- Abhinav Mehrotra
 
Counsel for Respondent :- A.S.G.I.,Gaurav Mahajan
 

 
Hon'ble Surya Prakash Kesarwani,J.

Hon'ble Jayant Banerji,J.

Heard Sri Abhinav Mehrotra, learned counsel for the petitioner, Sri Manu Vardhan, learned counsel for the respondent no.1 and Sri Praveen Kumar, learned counsel for the respondent nos. 2 and 3/Income Tax Department.

This writ petition has been filed, praying for the following relief:-

"(i) Issue a writ, order of direction in the nature of certiorari quashing the impugned notice issued under Section 148 of Income Tax Act dated 30.06.2021 and order disposing off objections dated 26.03.2022, as also the sanction authorizing the issuance of such notice; and the connected proceedings for reassessment of income for A.Y. 2016-17".

All the learned counsels for the parties jointly state that the controversy involved in the present writ petition, is squarely covered by the Division Bench judgment dated 30.09.2021 (as corrected by the order dated 08.10.2021) in Writ Tax No. 524 of 2021 (Ashok Kumar Agarwal Versus Union of India and Ors) and, therefore, the impugned notice may be quashed and the present writ petition may also be disposed off on the same terms and conditions.

In view of the joint statement made by the learned counsels for the parties, the impugned notice is hereby quashed and the writ petition is disposed off on the same terms and conditions as provided in the judgment of Ashok Kumar Agarwal (supra).

Order Date :- 28.4.2022

T.S.