Gautam Chand Jhabak vs Union Of India
2022 Latest Caselaw 2546 Chatt

                                        1

                                                                            NAFR

                 HIGH COURT OF CHHATTISGARH, BILASPUR
                              WPT No. 126 of 2022

Gautam Chand Jhabak D/o Shri Motilal Jhabak, Aged About 73 Years Jhabak
Buda, Kamasi Para, Raipur.
                                                                    ---- Petitioner
                                     Versus
1.    Union of India Through The Ld. Secretary Ministry Of Finance
      (Department Of Revenue) No. 137, North Block, New Delhi- 110001.
2.    Central Board of Direct Tax Through Its Ld. Chairman Ministry Of
      Finance (Department Of Revenue) North Block, New Delhi- 110002.
3.    The Principal Commissioner Of Income Tax-2, Raipur Aayakar
      Bhawan, Central Revenue Building, Civil Lines, Raipur 492001
      Chhattisgarh.
4.    The Assistant Commissioner Of Income Tax Circle 1 (1) Raipur
      Aayakar Bhawan, Central Revenue Building, Civil Lines, Raipur
      Chhattisgarh.
                                                               ---- Respondents

(Cause-title taken from Case Information System)

For Petitioner : Mr. Aman Pandey, Advocate. For Respondents No. 2 & 4 : Mr. Topilal Bareth, Advocate.

Hon'ble Shri Arup Kumar Goswami, Chief Justice

Hon'ble Shri Rajendra Chandra Singh Samant, Judge Judgment on Board

Per Arup Kumar Goswami, Chief Justice

20.04.2022

Registry has pointed out certain defaults in the writ petition as filed.

2. Mr. Aman Pandey, learned counsel for the petitioner submits that

because of subsequent developments, the writ petition has become

infructuous.

3. Mr. Topilal Bareth, learned counsel, appearing for respondents No. 2 to

4, is present.

4. In view of the above submission of Mr. Pandey, the writ petition is

dismissed as infructuous.

                     Sd/-                                     Sd/-
           (Arup Kumar Goswami)                 (Rajendra Chandra Singh Samant)
                Chief Justice                                Judge



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